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State of Maharashtra - Section

Section 34 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

34. Removal of hardship.

- Where the Authority is satisfied that the operation of any of these rules causes or is likely to cause undue hardships to subscribers, it may notwithstanding anything in these rules deal with the case of such subscriber in such manner as may appear to it to be just and equitable.