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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(3) in The Maharashtra Nurses Act, 1966

(3)The Registrar who ceases to hold office under subsection (2) shall be entitled to receive from the Council such provident fund and gratuity or other retirement benefits as he would have been entitled to receive, if he had retired from the service of the dissolved Council and, such additional benefits (if any) as the Council may, with the previous approval of the State Government, sanction.