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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3) in The Payment of Gratuity (Punjab) Rules, 1973

(3)A legal heir of an employee who is eligible for payment of gratuity under the second proviso to sub-section (1) of section 4 shall apply, ordinarily within one year from the date the gratuity became payable to him, in Form 'K' to the employer.