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[Cites 0, Cited by 4] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(2) in The Delhi Shops and Establishments Act, 1954

(2)No employee who has put in three months' continuous service shall terminate his employment unless he has given to his employer a notice of at least one month, in writing. In case he fails to give one month's notice he will be released from his employment on payment of an amount equal to one month's pay.