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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(4)If the employee nominates more than one.person, he shall specify in the nomination the share of each of the nominees in respect of the whole of the amount of gratuity that may become payable to the employee under these regulations.