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

State of Maharashtra - Subsection

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

(i)A subscriber may submit an application to the Accounts Officer through the head of the office or department for payment of the amount in the fund at least one year in advance of the date of superannuation. The application may be made for the amount standing to his credit in the fund as indicated in the accounts statement for the year ending one year prior to his superannuation or for the amount as indicated in his Ledger Account in case the accounts statement has not been received.