Section 2 in THE PAYMENT OF GRATUITY (AMENDMENT) ACT, 2018
2. In the Payment of Gratuity Act, 1972 (hereinafter referred to as the principal Act), in section 2, for clause (k), the following clause shall be substituted, namely:
'(k) "notification" means a notification published in the Official Gazette and the expression "notified" shall be construed accordingly;'.
