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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(a) in The M.P. Municipal Corporation Act, 1956

(a)unless he is authorised in that behalf by the terms of his contract, resign his appointment or quit his employment without giving written notice, not less than one month previously, to the authority appointing him, of his intention so to do; or