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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(3) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955

(3)Where the nominee is a minor, it shall be lawful for the working journalist making the nomination to appoint any person in the prescribed manner to receive the gratuity in the event of his death during the minority of the nominee.