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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(2)The amount of gratuity payable to an employee for each completed year of service or part thereof in excess of 120 days shall be equal to an amount of fifteen days wages payable to him during the month immediately preceding the month in which gratuity becomes payable.