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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Rajasthan - Subsection

Section 90(3)(b) in The Rajasthan District Boards Act, 1954

(b)finally dismiss from its service any servant described in clause (b) of sub-section (1), unless it has given the Government concerned at least six months’ notice.