(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.

In the Payment of Gratuity Act, 1972 39 of 1972 (here in after 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; .

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.

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.

1. Received the assent of the President on the 28th March, 2018, and published in the Gazette of India