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

State of Maharashtra - Subsection

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

(k)"Medical Authority" means the medical practitioner who is authorised to practice any system of medicine under any law for the time being in force in the State and who has been duly approved by the Chief Executive Officer for the purposes of these regulations;