Section 24(2)(d) in The Goa Labour Welfare Fund Rules, 1990

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State of Goa - Subsection

Section 24(2)(d) in The Goa Labour Welfare Fund Rules, 1990

(d)appointed otherwise than under a contract to hold a permanent appointment, on the abolition of that post or for any other reasons;

(iii)powers of imposing any of the following penalties -