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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(2) in The Bengal Industrial Employment (Standing Orders) Rules, 1946

(2)No notice shall be necessary for termination of employment of any temporary, casual or badli workman :Provided that notice of one month shall be given for termination of employment of any workman including an apprentice who has been in continuous service for at less than one year in the establishment.