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[Cites 0, Cited by 117] [Section 4(6)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(6)(a) in THE PAYMENT OF GRATUITY ACT, 1972

(a)the gratuity of an employee, whose services have been terminated for any act, willful 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;