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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2)(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(b)In cases falling under clause (B) of sub-rule (1) in suitable instalments to be specified by the subscriber, each one to be sanctioned separately after verifying that the earlier one was fully utilised for the purpose for which it was sanctioned.