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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)is convicted for the murder or abetting in the murder of the employee he shall be debarred from receiving his share of gratuity which shall be payable to other eligible members of the family, if any,