Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(3) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973 (3)There shall be appended to the Memorandum of Appeal a certified copy of the finding of the controlling authority and direction for payment of gratuity.
