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

State of Maharashtra - Subsection

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

(b)by an amount equal to four months wages, if the disablement or death has occurred after two completed years of continuous sendee but before the completion of three years;