Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(4) in The Payment Of Gratuity (Central) Rules, 1972 (4)A notice in Form `L' or Form `M' shall be served on the applicant either by personal service after taking receipt or by registered post with acknowledgement due.
