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SC: For Gratuity Forfeiture, Conviction in Criminal Case is Not Required - (19 Feb 2025)

CRIMINAL

Supreme Court has held that for gratuity forfeiture under the Payment of Gratuity Act, 1972, there is no requirement of a criminal conviction and dismissal for employee's misconduct involving moral turpitude is sufficient.

Tags : SUPREME COURT   CRIMINAL CASE   GRATUITY FORFEITURE  

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