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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(l) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971

(l)"Temporary employee" means an employee appointed for a limited period for work, which is essentially of a temporary nature or appointed against a temporary post or vacancy for a specified or un-specified period;