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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(ii) in Rajasthan Payment of Gratuity Rules, 1973

(ii)if the claim for gratuity is not found admissible, issue a notice in Form "M" to the applicant employee, nominee or legal heir as the case may be specifying the reasons why the claim for gratuity is not considered admissible.