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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(3) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(3)The Accounts Officer shall, if required by the subscriber once, but not more than once, in a year, inform the subscriber of the total amount standing to his credit in the fund at the end of the last month for which his account has been written up.