Section 9(2)(a) in The U.P. Basic Education Act, 1972

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2)(a) in The U.P. Basic Education Act, 1972

(a)in the case of a permanent employee, a sum equivalent to his salary (including all allowances) for a period of three months or for the remaining period of his service, whichever is less;

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State of Uttar Pradesh - Subsection

Section 9(2)(a) in The U.P. Basic Education Act, 1972