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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 477] [Entire Act] State of Odisha - Subsection Section 477(1) in Orissa Municipal Rules, 1953 (1)If an employee nominates more than one person under Rule 476 he shall specify in the nomination the amount of share payable to each of the nominees in such manner as to cover the whole amount of gratuity.
