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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(ii) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(ii)if he is not a permanent employee, only after giving one month`s notice in writing to the appointing authority or by paying one month`s salary in lieu thereof: