Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(E) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(E)When an advance is sanctioned under clause (C) before repayment of last instalment of any previous advance is completed, the balance of any previous advance not recovered shall be added to the advance now sanctioned instalments for recovery shall be fixed with reference to the consolidated amount.