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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(5)The employee may modify or cancel a nomination by sending a notice in writing in Form 'C' in triplicate to the Competent Authority, and along with such notice shall send a fresh nomination in Form-A made according to the provisions of this regulation.