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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2)(c) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(c)In cases falling under sub-clause (c) of clause (b) of sub-rule (1) not earlier than three months from the month in which the marriage actually is to take place.