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Rajasthan HC: Employee Must Receive Gratuity Under Statutory Regulations - (31 Jan 2022)

LABOUR AND INDUSTRIAL

Rajasthan High Court has observed that an employee must receive gratuity, either under the Payment Of Gratuity Act 1972 or under the Regulations framed by the bank, whichever is more beneficial.

Tags : RAJASTHAN HIGH COURT   PAYMENT OF GRATUITY TO EMPLOYEE  

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