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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986

(2)discharging him in accordance with the term of his contract, if he has been engaged on a contract for a period exceeding three years at the time when his services are terminated.