Section 16(2)(a) in The M.P. Payment of Wages Rules, 1962

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

State of Madhya Pradesh - Subsection

Section 16(2)(a) in The M.P. Payment of Wages Rules, 1962

(a)there is provision in writing forming part of the terms of the contract of employment requiring him to give notice of termination of his employment; and

(i)the period of this notice does not exceed eight 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;

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State of Madhya Pradesh - Subsection

Section 16(2)(a) in The M.P. Payment of Wages Rules, 1962