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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2)(b) in The Assam Gratuity Act, 1992

(b)If the services of such employee have been terminated for any act which constituted an offence involving moral turpitude, provided that such offence is committed by him in the course of his employment.