Payment of Gratuity Act, 1972
13.Protection of gratuity.-
No gratuity payable under this Act shall be liable to attachment in execution of any decree or order of any civil, revenue or criminal court.
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Payment of Gratuity Act, 1972 13.Protection of gratuity.- No gratuity payable under this Act shall be liable to attachment in execution of any decree or order of any civil, revenue or criminal court. |
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