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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in National Institute of Fashion Technology Statutes, 2020

(3)The service of a long term contract employee may be terminated any time by one month's notice or one month's salary in lieu of that, either by the employee to the appointing authority or by the appointing authority to the employee.