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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(7)(vi) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980

(vi)Deputation on training during which period the absorbed employee was considered as on duty and would have officiated in the post but for such training;