Section 25(1)(d) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

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State of Maharashtra - Subsection

Section 25(1)(d) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(d)pays or repays to the fund the whole of any of the purposes mentioned in sub-clause (ii) of clause (a) and sub-clauses (i) and (ii) of clause (b) of rule 19, the Accounts Officer shall,-

(i)if the policy has been assigned to the Governor of Maharashtra under rule 23 reassigns the policy in the first form set forth in the Third Schedule to the subscriber or to the subscriber and the joint assured, as the case may be, and make it over to the subscriber together with a signed notice of the reassignment addressed to the Insurance Company;

(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of rule 23, make over the policy of the subscriber :

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State of Maharashtra - Subsection

Section 25(1)(d) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985