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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(5) in Punjab School Education Board (Payment of Gratuity) Regulations, 1989

(5)Every nomination made, and every notice of cancellation given by an employee shall be communicated to the Secretary and to the extent, that it is valid, take effect on the date on which it is received by the Secretary.