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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986

(3)Gratuity admissible to a Development Officer shall be determined in accordance with the provisions of sub-rule (2) or calculated under the Payment of Gratuity Act, 1972 (39 of 1972), whichever, is more favourable to him.