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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1)(b) in The Punjab Shops and Commercial Establishments Act, 1958

(b)No employee shall be entitled to one month's notice or notice pay unless and until he has been in the service of the employer continuously for a period of three months.