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Kar. HC: Bank Employees' Gratuity Can't Be Adjusted Against Their Outstanding Loan - (20 Oct 2022)

SERVICE

Karnataka High Court while dismissing a petition which set aside the order of the Controlling Authority permitting adjustment of gratuity towards loans of the employee, has observed that the gratuity amount payable to a bank employee cannot be adjusted by the bank with his outstanding loan amount.

Tags : KARNATAKA HIGH COURT   CONTROLLING AUTHORITY   GRATUITY  

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