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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Meghalaya - Subsection

Section 211(2) in Meghalaya Municipal Act, 1973

(2)Whenever an order such as is referred to in Section 214 shall have been published, no sweeper or other servant of the Board employed to move or deal with sewage, offensive matter or rubbish shall willfully absent himself from his duties without the permission of the Board, or unless he has given notice in writing not less than one month previously of his intention so to withdraw, shall withdraw from the employment of the Board without its permission.