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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(5)(b) in The Rajasthan Financial Corporation (Staff) Regulations, 1958

(b)to determine the service of an employee without notice or pay in lieu thereof on his being certified by the Corporation's Medical officer to be permanent incapacitated for further continuous service in the Corporation.