Section 56(5)(e) in Code on Social Security, 2020

[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(5)(e) in Code on Social Security, 2020

(e)As soon as may be after a deposit is made under clause (a), the competent authority shall pay the amount of the deposit-

(i)to the applicant where he is the employee; or

(ii)where the applicant is not the employee, to the nominee or, as the case may be, the guardian of such nominee or heir of the employee if the competent authority is satisfied that there is no dispute as to the right of the applicant to receive the amount of gratuity.

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Union of India - Subsection

Section 56(5)(e) in Code on Social Security, 2020