Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 73] [Entire Act] Union of India - Subsection Section 73(2) in The Employees' State Insurance Act, 1948 (2)No notice of dismissal or discharge or reduction given to an employee during the period specified in sub-section (1) shall be valid or operative.
