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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973

(2)The controlling authority shall, while passing orders in each case, also record the findings on the merits of the case and file it together with the memorandum of evidence with the order sheet.