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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(a) in Payment of Wages (Mines) Rules, 1956

(a)there is a provision in writing in the terms of the contract of employment or in the certified Standing Orders of the employer requiring him to give notice of the termination of his employment;