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[Cites 0, Cited by 109] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(b) in THE PAYMENT OF GRATUITY ACT, 1972

(b)[ Where there is a dispute with regard to any matter or matters specified in clause (a), the employer or employee or any other person raising the dispute may make an application to the controlling authority for deciding the dispute.] [ Clauses (b), (c) and (d) shall be relettered as Clauses (c), (d) and (e) respectively, and before Clause (c) as so relettered, Clause (b) inserted and new Clause (c) substituted by Act 25 of 1984, Section 4 (w.e.f. 1.7.1984).]