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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(v) in The U.P. Factories Welfare Officers Rules, 1955

(v)Dismissal, or termination of service in any other manner: Provided that no punishment shall be inflicted unless the Welfare Officer has first been informed of the grounds on which it is proposed to take action and has been afforded an adequate opportunity of defending himself: