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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(5) in Telangana Shops and Establishments Act, 1988

(5)The payment of service compensation under this section shall not apply in cases where the employee is entiled to gratuity under the Payment of Gratuity Act, 1972 and gratuity has been paid accordingly consequent on the termination or cessation of service.