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[Cites 0, Cited by 156] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in THE PAYMENT OF GRATUITY ACT, 1972

(2)As soon as gratuity becomes payable, the employer shall, whether an application referred to in sub-section (1) has been made or not, determine the amount of gratuity and give notice in writing to the person to whom the gratuity is payable and also to the controlling authority specifying the amount of gratuity so determined.