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State of Uttarakhand - Section
Section 7 in Uttarakhand Retirement Benefits Act, 2018
7. Retirement gratuity/death gratuity.
| Period of qualifying service | Amount of death gratuity |
| less than one year | double of monthly emoluments |
| more than one year but less than five years | six times of monthly emoluments |
| five years or more than but less than elevenyears | twelve times of monthly emoluments |
| eleven years or more than but less than twentyyears | twenty times of monthly emoluments |
| twenty years or more than twenty years | The amount shall be equal to half of the monthlyemoluments for every completed half year period of qualifyingservice, the maximum limit of which shall not be more than 33times of last drawn monthly emoluments or the maximum limitprescribed by the State Government, whichever is less. |