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 9(2)] [Section 9] [Entire Act] State of Maharashtra - Subsection Section 9(2)(d) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983. (d)require the employer or his agent or servant or any workman to furnish such further information as he thinks fit;