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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(6) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(6)The interest shall not be credited to the account of a subscriber if he informs the Accounts Officer that he does not wish to receive it; but if he subsequently asks for interest it shall be credited with effect from the 1st April of the year in which he asks for it.