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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(2) in The Orissa Khadi and Village Industries Board Regulations, 1960

(2)No gratuity under this regulation shall be admissible to an employee of the Board to whom pensionary contribution as in case of Government servants is made applicable or entitled to any retrenchment compensation under provisions of the Industrial Disputes Act, 1947 or any other law for the time being in force.