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[Cites 0, Cited by 0] [Section 242C(6)] [Section 242C] [Entire Act]

State of Maharashtra - Subsection

Section 242C(6)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)in case of a temporary employee, his services shall stand terminated after giving him notice or remuneration in lieu of notice as per the existing service rules of the State Government, the Board or, as the case may be, the Development Agency.