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[Cites 0, Cited by 88] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(c) in THE PAYMENT OF GRATUITY ACT, 1972

(c)[] [Clauses (b), (c) and (d) shall be relettered as Clauses (c), (d) and (e) respectively, and before Clause (c) as so relettered, Clause (b) inserted and new Clause (c) substituted by Act 25 of 1984, Section 4 (w.e.f. 1.7.1984). ] The controlling authority shall, after due inquiry and after giving the parties to the dispute a reasonable opportunity of being heard, determine the matter or matters in dispute and if, as a result of such inquiry any amount is found to be payable to the employee, the controlling authority shall direct the employer to pay such amount or, as the case may be, such amount as reduced by the amount already deposited by the employer.