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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Chattisgarh - Subsection

Section 28(1) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(1)The temporary' appointment of a person under sub-section (1) of Section 89 of the Act shall be liable to termination at any time on one month's notice in writing being given by either side or as stated in the letter of appointment.