Section 83(2)(e) in Maharashtra Public Universities Act, 2016

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State of Maharashtra - Subsection

Section 83(2)(e) in Maharashtra Public Universities Act, 2016

(e)where it is decided not to reinstate the employee or in any other appropriate case, to give such sum to the employee, not exceeding his emoluments for six months, by way of compensation, regard being had to loss of employment and possibility of getting or not getting suitable employment thereafter, as it may specify; or

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State of Maharashtra - Subsection

Section 83(2)(e) in Maharashtra Public Universities Act, 2016