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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(4)A subscriber who has under rule 29 withdrawn the amount of subscription and interest thereon, shall not subscribe to the fund after such withdrawal, unless and until he returns to duty.