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

State of Uttar Pradesh - Subsection

Section 32(ii) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(ii)Salary shall not be payable to an employee for the notice period if he leaves or discontinues his service without due notice as provided in the Regulation No. 19 unless such notice has been waived by the appointing authority under Regulation No. 30 (i).