Section 23(2)(b) in The National Service Act, 1972

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(b) in The National Service Act, 1972

(b)On receipt of an application referred to in clause (a), the former employer shall be under an obligation (unless the employment of the former employee in the national service was terminated by dismissal for misconduct) to reinstate such employee before the expiry of a period of fifteen days from the date of receipt of such application.

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Union of India - Subsection

Section 23(2)(b) in The National Service Act, 1972