Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(xvi) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(xvi)Any words and expressions employed in these rules which are defined either in the Act, the Provident Funds Act, 1925 (XIX of 1925), the Bombay Housing Board Act, 1948 (Bombay LXIX of 1948), the Madhya Pradesh Housing Board Act, 1950 (M. P. Act XLIII of 1950) or in the Maharashtra Civil Services Rules is used in the same sense so far as may be as therein defined.