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Bombay High Court Explains Gratuity Cannot be Relinquished Unless Termination Order is Issued - (08 Aug 2019)

LABOUR AND INDUSTRIAL

Bombay High Court has directed an employer to pay gratuity to an employee as well as reiterated that gratuity of an employee cannot be forfeited under Section 4(6)(b) of the Payment of Gratuity Act, 1972 unless his services were terminated.

Tags : BOMBAY HIGH COURT   GRATUITY  

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