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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(3)(b) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971

(b)to terminate the service of an employee without notice or pay in lieu thereof on his being certified by the Registered Medical Practitioner or the Corporation's Medical Officer to be permanently incapacitated for further continuous service in the Corporation.