Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(4) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(4)Where the recovery of any subscription is delayed due to delay in the drawal of pay or leave salary of a subscriber, the interest on such subscriptions shall be payable from the month in which the pay or leave salary of the subscriber was due irrespective of the month in which it was actually drawn.