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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(6)(b) in Maharashtra Jeevan Authority Act, 1976

(b)in case of a temporary employee, his services shall stand terminated after giving him notice or remuneration in lieu of notice as per the existing service rules of the State Government.