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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(1)Notwithstanding anything contained in these regulations, the amount of gratuity shall be paid to an employee without deduction of any kind except in cases provided in clause (2).