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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(5) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012

(5)Either of both the parties may terminate the contact appointment during the period of contract appointment by giving one month's notice in advance or paying one month's salary in its place.