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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(m) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(m)"superannuation" in relation to an employee means -
(i)attainment by the employee of such age as is fixed in the contract or condition of service as the age on the attainment of which the employee shall cease to be an employee of the Authority;
(ii)in any other case attainment by the employee of the age of fifty-eight years of such other age as may be prescribed by the Government as the age of superannuation for similar or equivalent class of service, cadre or post under the Government from time to time;