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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(8)(a) in The Gujarat Water Supply and Sewerage Board Act, 1978

(a)Nothing contained in sub-section (1) shall apply to any employee who by notice in writing given to the State Government within two months from the appointed date or such extended time as the State Government may, by general or special order, specify, intimates his intention of not becoming or continuing as an employee of the Board.