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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(5)(b) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

(b)in case of a temporary employee, his service shall be terminated after giving him notice or remuneration in lieu of notice as per the existing service rules of the State Government.