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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(6)(a) in Code on Social Security, 2020

(a)the gratuity of an employee, whose services have been terminated for any act, wilful omission or negligence causing any damage or loss to, or destruction of, property belonging to the employer, shall be forfeited to the extent of the damage or loss so caused;