Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(7) in The Payment Of Gratuity (Central) Rules, 1972

(7)The controlling authority shall, on receipt of the decision of the appellate authority, make necessary entry in the records of the case maintained in Form `Q' under sub-rule (1) of rule 16.