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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(1)(b) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(b)of a temporary employee appointed otherwise than under contract, for a specific period on the expiration of the period of the appointment or on the abolition of the post or before the due time in accordance with the terms of his appointment; or