Legal Document View

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
[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)Amount of gratuity to be held over partly for adjustment of Commission's dues which have not been assessed so far and partly as a margin for adjustment in the light of the final determination of the gratuity.