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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(6)(ii) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(ii)The amount of gratuity as calculated in accordance with sub-rule (1) shall be paid by the Board from where the subscriber retires or dies. Any deficiency in the amount actually recovered from various Boards as provided in sub-rule (i) above and the amount of, gratuity payable to the subscriber shall be borne by the last Board.