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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1)(d) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(d)for constructing or purchasing a flat on ownership basis in a building owned either by a co-operative society or by the Authority, or City and Industrial Development Corporation of Maharashtra Limited;