Legal Document View

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

State of Maharashtra - Subsection

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

(h)"employee" means an employee of the Authority within the meaning of sections 19 and 22 of the Act but does not include an employee who is employed on contract for a specified period on wages exceeding one thousand and six hundred rupees per mensem;