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State of Maharashtra - Section

Section 1 in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

1. Short title, application and commencement.

(1)These Regulations may be called the Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985.
(2)They apply to all employees of the Authority other than employees employed on contract for a specified period on wages exceeding one thousand and six hundred rupees per mensem.
(3)They shall be deemed to have come into force with effect from the 5th December, 1977.