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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(d) in Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of Service) Rules, 1985

(d)the amount of gratuity calculated under the said Act shall in no case exceed [the maximum prescribed under the said Act] [Notified in Gazette of India dated 30.8.1999 and has come into force w.e.f. 24.5.1994.].