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

State of Maharashtra - Subsection

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

(v)The advances or withdrawals sanctioned after the forwarding of the application for final payment to the Accounts Officer should be intimated to the Accounts Officer immediately and acknowledgement obtained by the sanctioning authority.