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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(4) in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab

(4)In the absence of a written contract to the contrary, every officer or servant removed under this rule shall be entitled to one month's notice before removal or one month's wages in lieu thereof,