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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(vii) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(vii)to pay the expenses incurred on account of repairs, additions, alterations or improvements made to or in an existing house belonging to the subscriber or if he is a member of a joint Hindu family to such family or to any person actually dependent on him.