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] [Entire Act] State of Odisha - Section Section 472 in Orissa Municipal Rules, 1953 472. If there are no such surviving members of the family as provided under Rule 471, but there are one or more members of the family as in items (v), (vi), (vii), (viii), (ix), (x) and (xi) of Rule 475 the gratuity shall be paid to them in equal shares.
