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[Cites 0, Cited by 0] [Section 112E(2)] [Section 112E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 112E(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)where the employment or contract of a regular, ad hoc or contractual employee becomes void under clause (a), the services of such employee shall stand terminated and such employee shall not be entitled to any notice before the termination of his services, nor any disciplinary inquiry, shall be required before such action.