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

State of Maharashtra - Subsection

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

(i)building or (ii) purchasing a suitable house for his residence, including the cost of the site, or (iii) repaying any outstanding amount on account of the loans expressly taken for this purpose, (iv) reconstructing or making additions or alterations to a house already owned or acquired by a subscriber;