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[Cites 0, Cited by 5] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(e) in THE PAYMENT OF GRATUITY ACT, 1972

(e)[] [Clauses (b), (c) and (d) shall be relettered as Clauses (c), (d) and (e) respectively, and before Clause (c) as so relettered, Clause (b) inserted and new Clause (c) substituted by Act 25 of 1984, Section 4 (w.e.f. 1.7.1984). ] As soon as may be after a deposit is made under clause (a), the controlling authority shall pay the amount of the deposit-
(i)to the applicant where he is the employee; or
(ii)where the applicant is not the employee, to the [nominee or, as the case may be, the guardian of such nominee or] [ Substituted by Act 25 of 1984, Section 4, for " nominee or" (w.e.f. 1.7.1984).] heir of the employee if the controlling authority is satisfied that there is no dispute as to the right of the applicant to receive the amount of gratuity.