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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(5)As soon as gratuity becomes payable the Competent Authority shall, whether an application referred to in the foregoing provisions of these regulations has been made or not, determine the amount of gratuity and give notice in writing to the person to whom the gratuity is payable.