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] [Entire Act] State of Odisha - Section Section 471 in Orissa Municipal Rules, 1953 471. Gratuity shall be paid to all such surviving members of the family as in items (i), (ii), (iii) and (iv) of Rule 475 in equal shares.
