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] Union of India - Section Section 13 in The Payment Of Gratuity (Central) Rules, 1972 13. Administration of oath .-The controlling authority may authorise a clerk of his office to administer oaths for the purpose of making affidavits.
