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

State of Maharashtra - Subsection

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

(viii)to purchase on out-right or on hire-purchase basis or erect a house or purchase land for erecting a house individually or in a building owned either by a co-operative society or Authority or the City Industrial Development Corporation of Maharashtra Limited,