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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973

(2)A notice in Form "B" shall be submitted by the employer to the controlling authority of the area within thirty days of any change in the name address, employer or nature of business.