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[Cites 0, Cited by 0] [Section 68B(2)] [Section 68B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 68B(2)(a) in The U.P. Municipalities Act, 1916

(a)the employment or contract of a regular, ad hoc or contractual employee of the Municipality shall become void with effect from the day or hour specified in the order referred to in sub-section (1) if the employee fails to resume duty in response to the said order;