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

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State of Maharashtra - Subsection

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

(g)for acquiring a farm land or business premises or both within six months before the date of subscriber's retirement;

(B)Subject to the provision of this rule, final withdrawals may be sanctioned by the Appropriate Authority specified in the Fifth Schedule at any time after the completion of twenty 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 purposes:-

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State of Maharashtra - Subsection

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