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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(4)(c) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(c)by an amount equal to six months wages if the disablement or death has occurred after three completed years of continuous services but before the completion of four years;