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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)Notice of at least 3 months shall be given to an employee in permanent employment before his service are dispensed with on the abolition of his permanent post.