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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(a) in Bihar Payment of Wages Rules, 1937

(a)there is provision in writing forming part of the terms of the contract of employment requiring him to give notice of the termination of his employment and;
(i)the period of this notice does not exceed fifteen days or the wage period, whichever is less; and
(ii)the period of this notice does not exceed the period of notice which the employer is required to give of the termination of that employment;