The Payment of Gratuity (Central) Rules, 1972
2. Definitions.-
In these rules, unless there is anything repugnant in the subject or context,-
(a) "Act" means the Payment of Gratuity Act, 1972 (39 of 1972);
(b) "Appellate authority" means the Central Government or the authority specified by the Central Government under sub-section (7) of section 7;
(c) "Form" means a form appended to these rules;
(d) "nomination" means nomination made under section 6;
(e) "section" means a section ofthe Act.
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