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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Odisha - Subsection

Section 69(1)(b) in The Orissa Khadi and Village Industries Board Regulations, 1960

(b)Every application for gratuity under Clause (ii) of Regulation 63 shall be accompanied either by a certificate of a Registered Medical Practitioner or the Head of the Office, to the effect that the applicant is incapacitated for further service.