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 259] [Section 4] [Entire Act] Union of India - Subsection Section 4(5) in THE PAYMENT OF GRATUITY ACT, 1972 (5)Nothing in this section shall affect the right of an employee to receive better terms of gratuity under any award or agreement or contract with the employer.
