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 0] [Section 18] [Entire Act] State of Rajasthan - Subsection Section 18(2) in Rajasthan Payment of Gratuity Rules, 1973 (2)The Memorandum of appeal shall contain the facts of the cases, the decision of the controlling authority, the grounds of appeal and the relief sought.
