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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(5) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(5)Notice of assignment of the policy shall be given by the subscriber to the Insurance Company and the acknowledgement of the notice by the Insurance Company shall be sent to the Accounts Officer within three months of the date of assignment.