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

State of Uttar Pradesh - Subsection

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

(a)the employment or contract of a regular, ad hoc or contractual employee with the Corporation shall become void with effect from the day or hour specified in the order referred to in sub-section (1) if the employee fails to resume duty in response to the said order;