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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(f) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(f)"Competent Authority" in relation to an employee falling within the categories specified in column 2 of the Schedule hereto means the Officers specified opposite to it in column 1 thereof who is competent to sanction gratuity;