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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(6) in Kerala Water Supply and Sewerage Act, 1986

(6)Every permanent or temporary employee of a local body becoming an employee of the Authority under sub-section (1), shall, on and from the said date, be a permanent or temporary employee, as the case may be, of the Authority, against a permanent or temporary post which shall stand created in the establishment of the Authority with effect from the said date.