Section 42D(2)(e) in The Bombay University Act, 1974

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Bombay Presidency - Subsection

Section 42D(2)(e) in The Bombay University Act, 1974

(e)where it is decided not to reinstate the employee or in any other appropriate case, to give such sum to the employee, not exceeding his emoluments for six months, by way of compensation, regard being had to loss of employment and possibility of getting or not getting suitable employment thereafter, as it may specify; or

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Bombay Presidency - Subsection

Section 42D(2)(e) in The Bombay University Act, 1974