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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(8) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(8)Every nomination made, and every notice of cancellation given, by an employee shall, to the extent that it is valid, take effect from the date on which it is received by the Head of Office.