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5. Issue of appointment letter.-

Every employer in relation to a sales promotion employee shall furnish to such employee a letter of appointment, in such form as may be prescribed,-

(a) in a case where he holds appointment as such at the commencement of this Act, within three months of such commencement; and

(b) in any other case, on his appointment as such.



Sales Promotion Employees (Conditions of Service) Act, 1976 Back




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