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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Nagaland - Subsection

Section 5(1) in Nagaland Work-Charged and Casual Employees Regulation Act, 2001

(1)The Work-Charged employees shall be entitled to the respective conditions of service as existing on the commencement of this Act except as hereinafter provided in this Act.