Section 23(3)(a) in The National Service Act, 1972

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Union of India - Subsection

Section 23(3)(a) in The National Service Act, 1972

(a)If, on receipt of an application referred to in sub-section (2), the former employer refuses to reinstate the applicant on the ground that his circumstances have so changed as to make it impossible or unreasonable for him to do so, or denies his liability to reinstate such former employee, or represents that the reinstatement by him of the former employee is impracticable, he shall, before the expiry of a period of fifteen days from the date of receipt of such application, make an application to the National Service (Hardship) Committee for relieving him from the obligation referred to in sub- section (2).

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Union of India - Subsection

Section 23(3)(a) in The National Service Act, 1972