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

State of Maharashtra - Subsection

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

(C)An advance shall not, except for the special reasons, be granted until at least three months after the final repayment of all the previous advances and unless the amount already advanced does not exceed two-thirds of the amount admissible under clause (B) above.