Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Maharashtra - Subsection Section 10(4) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985 (4)If the claim of the gratuity is not found admissible, the applicant shall be informed by the Competent Authority with reasons therefor in Form 'I'.
