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[Cites 0, Cited by 0] [Section 480] [Entire Act]

State of Odisha - Subsection

Section 480(3) in Orissa Municipal Rules, 1953

(3)In the event of death while in service of an employee before completing five years qualifying service, the gratuity will be subject to a minimum of six times the pay and in the cases where death occurs in the first year of service the death-cum-retirement gratuity admissible will be equal to two months pay.