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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(7) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(7)
(a)Every nomination made (including every notice of cancellation, if any, given by) an employee, under this regulation, shall be sent to the Head of Office.
(b)The Head of Office shall, immediately on receipt of such nomination countersign it indicating the date or receipt and keep it under his custody.
(c)Suitable entry regarding receipt of nomination shall be made in the service book of the employee concerned.