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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(7)(b) in Maharashtra Jeevan Authority Act, 1976

(b)if the services of any employee of the State Government stand transferred under sub-section (1) to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be competent after such transfer to take such disciplinary or other action as it thinks fit against or in respect of such employee having regard to any act or omission or conduct or record of such employee while he was in service of the State Government.