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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(l) in The Assam Gratuity Act, 1992

(l)'Gratuity' means the wage as defined in clause (k) above payable on the date prior to the date of exit of the employee, except seasonal and daily workers, in which case it should be the average of the last 3 months wages prior to the date of exit, provided that Gratuity wage shall not exceed two thousand five hundred rupees per mensem in any case.