Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Maharashtra - Subsection Section 22(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985 (1)The Authority will not make any payment on behalf of subscribers to Insurance Companies, nor take steps to keep a policy alive.
