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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(1) in The Assam Gratuity Act, 1992

(1)Notwithstanding anything contained in section 9 the gratuity payable to an employee, whose services have been terminated for any act, wilful emission or negligence causing any damage or loss to, or destruction of property belonging to the employers, shall be forfeited to the extent of the damage or loss so caused.