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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

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

(5)The amount of gratuity payable under these regulations in excise of disablement or death of an employee, during the course of his service shall be in addition to the payment admissible to him under the Workmen's Compensation Act, 1923 (8 of 1923).