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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3)(b) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(b)to be published in a newspaper in the language commonly understood in the area and having circulation in the area in which the establishment in which the unpaid accumulation was earned, is situate invite claims to be filed, within a period of one hundred and eighty days from the date of such display or publication of the notice, by employees for any payment due to them. The notice shall continue to be displayed on the notice Board continuously for a period of one hundred and eighty days from the date it is so displayed.