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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8A(2) in The U.P. Factories Welfare Officers Rules, 1955

(2)For every completed year of service or part thereof in excess of six months the employer shall pay gratuity to a Welfare Officer at the rate of fifteen days' pay based on the rate of pay last drawn by concerned officer.