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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(6)(a) in Maharashtra Jeevan Authority Act, 1976

(a)in case of permanent employee, he shall be allowed to retire giving him the benefit of pension, gratuity, provident fund and other benefits accrued to him had he retired from the Government service on the appointed date;