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

State of Madhya Pradesh - Subsection

Section 8(1)(ii) in The Payment of Gratuity (Madhya Pradesh) 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.