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] [Entire Act] State of Maharashtra - Subsection Section 9(2) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985 (2)Where an employee has a family at the time of making the nomination, such nomination shall be made only in favour of the members of his family.
