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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2)(c) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(c)send to the Accounts Officer within such period as the accounts officer may require receipts or certified copies of receipts in order to satisfy the Accounts Officer that the amount withdrawn was duly applied for purposes specified in clause (b) of rule 19.