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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(i) in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976

(i)In the case of a permanent employee, a sum equivalent to his salary (including all allowances) for a period of 3 months or for the remaining period of his service, whichever is less,