Section 4(2)(iii) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(iii)The gratuity forfeited under Clause (b) of sub-rule (7) of Rule 5 of the Andhra Pradesh Liberalised Pension Rules.

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