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

State of Maharashtra - Subsection

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

(d)by an amount equal to eight months wages if the disablement or death has occurred after four completed years of continuous service but before the completion of five years;