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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(1) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973 (1)Within thirty days of the rules becoming applicable lo an establishment, a notice in Form "A" shall be submitted by the employer to the controlling authority of the area.
