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] [Entire Act] State of Kerala - Section Section 62 in Kerala Cooperative Societies Act, 1969 62. Gratuity. - The employees of a society shall be entitled to gratuity at such rates and on such conditions as prescribed.[CHAPTER VIII] [Substituted by Kerala Act No. 1 of 2000.] Part AAudit
