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[Cites 0, Cited by 0] [Section 47A] [Entire Act]

State of Gujarat - Subsection

Section 47A(3) in The Gujarat Municipalities Act, 1963

(3)The provisions of section 48 shall cease to apply to persons appointed to or absorbed in such municipal services constituted under this section:Provided that, such cessor shall not, in relation to persons absorbed, in any such service, affect the previous operation of section 48 in respect of anything done or omitted to be done before such absorption.