Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Font Size
Saturation
Help

Section 13

Protection of gratuity

Section

Section Number

13

Chapter

Act

Payment of Gratuity Act, 1972

Year

Protection of gratuity

Protection of gratuity

Protection of gratuity.

13. No gratuity payable under this Act [and no gratuity payable to an employee employed in any establishment, factory, mine, oilfield, plantation, port, railway company or shop exempted under section 5] shall be liable to attach­ment in execution of any decree or order of any civil, revenue or criminal court.

 
© Copyright. Taxmann Publications Pvt. Ltd.

Footnotes