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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(b) in The Defence of India Act, 1962

(b)if the National Service Tribunal refuses such permission, that tribunal may lay down, subject to the prescribed conditions, the terms of service on which the employer shall continue to retain him in employment;