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[Cites 0, Cited by 12] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in THE PAYMENT OF GRATUITY ACT, 1972

(3)[ A notification issued under sub-section (1) or sub-section (2) may be issued retrospectively a date not earlier than the date of commencement of this Act, but no such notification shall be issued so as to prejudicially affect the interests of any person.] [ Inserted by Act 22 of 1987, Section 6 (w.e.f. 1.10.1987).]