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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2)(A) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(A)deductions for recovery of losses sustained by the Authority on account of damage to, or destruction of property of the Authority due to any act, negligence or willful omission of the employee whose services have been duly terminated therefor, to the extent of such loss or damage.