Section 68B(2)(b) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 68B(2)(b) in The U.P. Municipalities Act, 1916

(b)where the employment or contract of a regular, ad hoc or contractual employee becomes void under clause (a), the services of such employee shall stand terminated and such employee shall not be entitled to any notice before the termination of his services and no disciplinary enquiry shall be required before such action.

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State of Uttar Pradesh - Subsection

Section 68B(2)(b) in The U.P. Municipalities Act, 1916