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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4)(a) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.

(a)if the amount deducted for such accommodation is higher than the house-rent allowance admissible under sub-section (1), the deduction shall be reduced by the amount mentioned in that sub-section, and no house-rent allowance shall be payable to such workman; and