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 3] [Entire Act] Union of India - Subsection Section 3(2) in The Payment Of Gratuity (Central) Rules, 1972 (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.
