Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(6) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973 (6)A nomination, fresh nomination or notice of modification of nomination shall take effect from the date of receipt thereof by the employer.
