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[Cites 0, Cited by 0] [Section 296] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 296(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)No person being a Safia Karamchari employed in the Corporation service shall in the absence of any contract authorizing him so to do, resign his employment without having given one month`s notice to the Commissioner or shall abstain himself or neglect or refuse to perform his duties without reasonable cause.