Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Assam - Subsection Section 8(2) in The Assam Gratuity Act, 1992 (2)If any amount transferred under sub-Section (1) is found short, the employer shall pay the balance amount within such time as may be directed by the Controlling Authority.
