Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 480] [Entire Act] State of Odisha - Subsection Section 480(1) in Orissa Municipal Rules, 1953 (1)The amount of death-cum-retirement gratuity will be one-fourth or the pay of an employee for each completed six monthly period of qualifying service subject to a maximum of sixteen and half times, the pay.
