Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Punjab - Subsection Section 20(i) in Punjab School Education Board (Employees Service) Regulation, 1988 (i)if he is a quasi-permanent employee, by giving one month's notice to the appointing authority or by paying one month's salary in lieu thereof;
