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[Cites 0, Cited by 10] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in THE PAYMENT OF GRATUITY ACT, 1972

(4)For the purpose of computing the gratuity payable to an employee who is employed, after his disablement, on reduced wages, his wages for the period preceding his disablement shall be taken to be the wages received by him during that period, and his wages for the period subsequent to his disablement shall be taken to be the wages as so reduced;