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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttar Pradesh - Subsection

Section 79(2) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(2)"Reasonable time" shall be a period which may be fixed by the Committee of management keeping in view the financial resources and the commitment of the employee, such period being not less than six months and not more than 24 months besides extension allowed under special circumstances to the extent of further twelve months.