Section 33(3)(iv) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(3)(iv) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(iv)The Authority mentioned in clause (iii) will constitute the first instalment of payment. A second authority for payment will be issued as soon as possible, after the superannuation. This will relate to the contribution made by the subscriber and the Authority subsequent to the amount mentioned in the application submitted under clause (i) plus the refund of instalments against advances which are current at the time of the first application.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 33(3)(iv) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985