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[Cites 0, Cited by 66] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(r) in THE PAYMENT OF GRATUITY ACT, 1972

(r)[ "superannuation", in relation to an employee, means the attainment by the employee of such age as is fixed in the contract or conditions of service as the age on the attainment of which the employee shall vacate the employment;] [ Substituted by Act 25 of 1984, Section 2, for Clause (r) (w.e.f. 1.7.1984).]