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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(xv) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(xv)'Retrenchment' means termination by a co-operative society of the services of its employee for any reason whatsoever otherwise than as punishment inflicted by way of disciplinary action, but does not include termination of services due to retirement or resignation;