Gujarat act 012 of 2018 : The Payment of gratuity act, 1972 (Amendment) 2018

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THE PAYMENT OF GRATUITY (AMENDMENT) ACT, 2018

NO. 12 OF 2018

[28th March, 2018.] 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. (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.

Short title and

commencement.

Amendment of

section 2.

Amendment of

section 2A.

39 of 1972.

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EXTRAORDINARY

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PUBLISHED BY AUTHORITY

lañ 16] ubZ fnYyh] c`gLifrokj] ekpZ 29] 2018@pS= 8] 1940 ¼'kd½ No. 16] NEW DELHI, THURSDAY, MARCH 29, 2018/CHAITRA 8, 1940 (SAKA) bl Hkkx esa fHkUu i`"B la[;k nh tkrh gS ftlls fd ;g vyx ladyu ds :i esa j[kk tk ldsA Separate paging is given to this Part in order that it may be filed as a separate compilation. REGISTERED NO. DL—(N)04/0007/2003—18

MINISTRY OF LAW AND JUSTICE

(Legislative Department)

New Delhi, the 29th March, 2018/Chaitra 8, 1940 (Saka) The following Act of Parliament received the assent of the President on the 28th March, 2018, and is hereby published for general information:—

1

Amendment of section 4.

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.

2 THE GAZETTE OF INDIA EXTRAORDINARY [PART II— SEC. 1] GMGIPMRND—5216GI(S3)—29-03-2018.

UPLOADED BY THE GENERAL MANAGER, GOVERNMENT OF INDIA PRESS, MINTO ROAD, NEW DELHI-110002 AND PUBLISHED BY THE CONTROLLER OF PUBLICATIONS, DELHI-110054. ————

DR. G. NARAYANA RAJU,

Secretary to the Govt. of India.

2

SECTIONS