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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(i) in Uka Tarsadia University First Statutes, 2012

(i)if s/he is a permanent employee, only alter giving three months' notice in writing to the Board of Management or the appointing authority, as the case may be, or by paying three months' salary in lieu thereof; or