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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(3) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

(3)Save as aforesaid, the appointing authority, shall not remove employee without giving her/him three months notice in writing and in lieu thereof pay three months salary or a combination of two.