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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(b) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954

(b)If a Jagir Employee served with a notice of discharge is not required to serve during the whole or part of the period of notice, shall be given notice-pay for the period of notice during he is not required to serve.