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[Cites 0, Cited by 0] [Section 16(29)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(29)(c) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(c)the cash payment shall be equal to leave salary as admissible for earned leave and Dearness Allowance admissible on that leave salary at the rates in force on the date of retirement. No Compensatory Local Allowance and House Rent Allowance shall be payable.