Section 6(1)(a) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(a)to an amount equivalent to three months' salary in the case of permanent employee, and one month's salary in the case of any other employee; and

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