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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(B) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(B)An advance shall not, except for the special reasons, exceed three months pay and shall in no case exceed the amount of subscription and interest thereon standing to the credit of the subscriber in the fund.