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[Cites 0, Cited by 4] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(1) in Punjab Municipal Act, 1911

(1)In the absence of a written contract to the contrary, every officer or servant employed by a committee shall be entitled to one month's notice before discharge [***] [The words 'or to one month's wages in lieu thereof' omitted by Punjab Act No. 24 of 1973.] unless he is discharged during a period of probation or for misconduct or was engaged for a specified term and discharged at the end of it.