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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3)(c) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(c)The house or flat proposed to be purchased or constructed from the amount withdrawn as aforesaid shall be situated at the place of duty of the subscriber or at his intended place of residence after retirement.