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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(2)If the subscriber withdraws any amount standing to his credit in the fund for any of the purpose specified in clause (b) of rule 19 he shall, subject to his option under clause (a) of the rule continue to pay to the fund the subscription payable under rule 8.