Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Maharashtra - Subsection Section 6(1) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953 (1)a sum equal to seven times the amount of the cash allowance due to a holder on the appointed day shall be paid to such holder;
