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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2)(i) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(i)On the amount at the credit, of a subscriber on the 31st March of the preceding year, less any sums withdrawn during the current year interest for twelve months;