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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(i) in Rajasthan Payment of Gratuity Rules, 1973

(i)if the claim is found admissible on verification issue a notice in Form "L" to the applicant employee, nominee or legal heir, as the case may be specifying the amount of gratuity payable and fixing a date, not being later than the thirtieth day after the date of receipt of the application, for payment thereof, or