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Union of India - Act

THE PAYMENT OF GRATUITY (AMENDMENT) ACT, 2018

UNION OF INDIA
India

THE PAYMENT OF GRATUITY (AMENDMENT) ACT, 2018

Act 12 of 2018

  • Published in Gazette of India on 29 March 2018
  • Not commenced
  • [This is the version of this document from 29 March 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Payment of Gratuity Act, 1972.BE it enacted by Parliament in the Sixty-ninth Year of the Republic of India as follows:

1. Short title and commencement.

(1)This Act may be called the Payment of Gratuity (Amendment) Act, 2018. (2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

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;'.

3. In section 2A of the principal Act, in sub-section (2), in the Explanation, in clause (iv), for the words "twelve weeks", the words "such period as may be notified by the Central Government from time to time" shall be substituted.

4. In section 4 of the principal Act, in sub-section (3), for the words "ten lakh rupees", the words "such amount as may be notified by the Central Government from time to time" shall be substituted.