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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2) in The Maharashtra Medical Council Rules, 1967

(2)Any other employee of the Council may leave service after giving one month's notice if he is temporary, and three months' notice, if he is permanent. In the case of failure to give the required notice, the employee shall have to forfeit pay for the notice period.