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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Payment of Gratuity Rules, 1973

(2)The Controlling Authority shall, while passing orders in each case, also record the findings on the merits of the case and file it together with the memoranda of evidence with the order-sheet.