Section 122A(2)(a) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 122A(2)(a) in The U.P. Co-operative Societies Act, 1965

(a)in the case of a permanent employee, a sum equivalent to his salary (including all allowances) for a period of three months or for the remaining period of his service, whichever is less;

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State of Uttar Pradesh - Subsection

Section 122A(2)(a) in The U.P. Co-operative Societies Act, 1965