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

State of Madhya Pradesh - Subsection

Section 7(3) in The Payment of Gratuity (Madhya Pradesh) 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 of gratuity became payable to him, in Form 'K' to the employer.