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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(b) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

(b)The employment of a temporary employee or a probationer shall be terminated by one month notice in writing or by paying one month's pay in lieu of notice. The Corporation may similarly deduct one month's pay from the dues of the employee who leave its employment without giving due notice.