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 15] [Section 2] [Entire Act] Union of India - Subsection Section 2(6) in The Payment Of Wages Act, 1936 (6)any gratuity payable on the termination of employment in cases other than those specified in sub-clause (d).] [ Substituted by Act 68 of 1957, Section 3, for Clause (vi) (w.e.f. 1.4.1958).]
