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[Cites 0, Cited by 0] [Section 122A(2)] [Section 122A] [Entire Act]

State of Uttarakhand - Subsection

Section 122A(2)(b) in Uttarakhand Co-Operative Societies Act, 2003

(b)in the case of a temporary employee, a sum equivalent to his salary (including all allowances) for a period of one month or for the remaining period of his service, whichever is less.