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 22] [Entire Act] State of Assam - Subsection Section 22(1) in The Assam Gratuity Act, 1992 (1)Any employer aggrieved by the order of Controlling Authority imposing damage under section-20 of this Act may file appeal with the Chairman of the Board within 30 days of the order of the Controlling Authority.
