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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in The Karnataka Daily Wage Employees Welfare Act, 2012

(2)The daily wage employee shall be entitled for such terminal benefits or ex-gratia, on his discontinuance after attaining the age of Sixty years, as may be determined and notified by the Government from time to time.