Section 17(2)(a) in The Rajasthan Payment of Wages Rules, 1961

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State of Rajasthan - Subsection

Section 17(2)(a) in The Rajasthan Payment of Wages Rules, 1961

(a)there is provision in writing forming part of the term of the contract of employment requiring him to give notice of the termination of his employment, and

(i)the period of this notice does not exceed fifteen days or the wages period whichever is less, and

(ii)the period of this notice does not exceed the period of notice which the employer is required to give on termination of that employment:

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State of Rajasthan - Subsection

Section 17(2)(a) in The Rajasthan Payment of Wages Rules, 1961