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

State of Maharashtra - Subsection

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

(g)"disablement" in relation to an employee means such total disablement due to any disease or accident whether of a temporary or permanent nature as in the opinion of the Medical Authority duly certified in that behalf incapacitates the employee for further work which he was capable of performing immediately before such disablement;