Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 215] [Section 4] [Entire Act] Union of India - Subsection Section 4(3) in THE PAYMENT OF GRATUITY ACT, 1972 (3)The amount of gratuity payable to an employee shall not exceed [such amount as may be notified by the Central Government from time to time]. [ Substituted 'ten lakh rupees' by Act No. 12 of 2018, dated 28.3.2018.]
