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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(1)(ii) in Ajmer Development Authority Act, 2013

(ii)the surplus officers and servants not so absorbed shall be continued in the service of the Authority and their salary and allowances shall be paid out of the Funds of the Authority until they are absorbed by the State Government, as aforesaid;