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[Cites 0, Cited by 0] [Section 242C(6)] [Section 242C] [Entire Act]

State of Maharashtra - Subsection

Section 242C(6)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)in case of permanent employee, he shall be allowed to retire giving him the benefit of pension, gratuity, provident fund and other benefits accrued to him had he retired from the Government service or from the service of the Board or, as the case may be, the Development Agency on the specified date;