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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(7) in Rajasthan Payment of Gratuity Rules, 1973

(7)The controlling authority shall, on receipt of the decision of the appellate authority, make necessary entry in the records of the case maintained in Form "Q" under sub-rule (1) of Rule 16.