Section 13(4)(a) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

(a)where the termination of his employment is by or on behalf of employer, before the expiry of the second working day after such termination; and

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