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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(3) in The Assam Gratuity Act, 1992

(3)Every employer shall further be liable to pay to the Gratuity Fund the amount due to any employee during the pendency of full liquidation of the past liabilities on termination of service. The Amount so paid shall be adjusted against the past liabilities as mentioned under sub-section (2) of this Section.