Section 8(3) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(3)As soon as possible after the payment of any unpaid accumulation is made to the Board, the Board shall by notice (which shall contain such particulars as may be prescribed) :-(a)to be displayed on the notice board of the factory or establishment in which the unpaid accumulation was earned; and(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.
