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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(2) in The Orissa Khadi and Village Industries Board Regulations, 1960

(2)Except in case of death, gratuity shall be admissible only after five years of qualifying service. Qualifying service referred to the above will mean all service rendered under the Orissa Khadi and Village Industries Board after completion of 18 years of age and shall include the past service in the All-India Khadi and Village Industrial Board/ Commission, provided such service is continuous, except period of service rendered as apprentice and extraordinary leave without leave salary.