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

State of Maharashtra - Subsection

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

(A)Subject to the provisions of this rule, final withdrawals maybe sanctioned by the Appropriate Authority specified in the Fifth Schedule at any time after the completion of fifteen years of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation whichever is earlier, from the amount standing to his credit in the fund, for one or more of the following proposes:-