Section 23(3)(b) in The National Service Act, 1972

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3)(b) in The National Service Act, 1972

(b)A former employee, who is not reinstated in his former employment within fifteen days from the date of delivery of the application made under sub- section (2), may, within a further period of fifteen days

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Union of India - Subsection

Section 23(3)(b) in The National Service Act, 1972