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[Cites 0, Cited by 5] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in THE PAYMENT OF GRATUITY ACT, 1972

(4)If at the time of making a nomination the employee has no family, the nomination may be made in favour of any person or persons but if the employee subsequently acquires a family, such nomination shall forthwith become invalid and the employee shall make, within such time as may be prescribed, a fresh nomination in favour of one or more members of his family.