Section 15(D) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(D)Notwithstanding anything contained in clauses (B) .and (C), the advance to be sanctioned for the object mentioned in sub-clauses (iv), (v) or (vi) or clause (A) shall not exceed three months pay or Rs. 500 whichever is greater, and shall in no case exceed the amount of subscriptions and interest thereon standing to the credit of the subscriber in the fund.
