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[Cites 0, Cited by 4] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in THE PAYMENT OF GRATUITY ACT, 1972

(3)If an employee has a family at the time of making a nomination, the nomination shall be made in favour of one or more members of his family, and any nomination made by such employee in favour of a person who is not a member of his family, shall be void.