Section 85(1)(a) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 85(1)(a) in The U.P. Municipalities Act, 1916

(a)except in accordance with the terms of written contract of service, or with the permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], resigns or abandons his employment, or

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State of Uttar Pradesh - Subsection

Section 85(1)(a) in The U.P. Municipalities Act, 1916