Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 480] [Entire Act] State of Odisha - Subsection Section 480(2) in Orissa Municipal Rules, 1953 (2)In the event of death while in service of an employee who has completed five years of qualifying service, the gratuity will be subject to a minimum of twelve times the pay of an employee at the time of his death.
