Section 10(1)(iii) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973

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State of Madhya Pradesh - Subsection

Section 10(1)(iii) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973

(iii)having received an application under Rule 7 fails to issue any notice as required under Rule 8 within the time specified therein, the claimant employee, nominee or legal heir, as the case may be, may, what is payable or rejecting eligibility to payment of gratuity, direction, apply in Form 'N' to the controlling authority of the area for issuing a direction under sub-section (4) of Section 7 with as many extra copies as are the opposite party :

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State of Madhya Pradesh - Subsection

Section 10(1)(iii) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973