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Guj. HC: Municipalities Empowered to Retire Employees at Age of 55 Yrs by Giving 3 Months' Notice - (01 Jul 2022)

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Gujarat High Court has upheld the power of municipalities under the Gujarat Municipalities Act to retire a municipal servant at any time on or after he attains the age of 55 years on giving him three months notice.

Tags : GUJARAT HIGH COURT   GUJARAT MUNICIPALITIES ACT   RETIRE  

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