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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(3)(a) in Punjab Regional and Town Planning and Development Act, 1995

(a)the continuance in service of all the employees of the transferor Special Urban Planning and Development Authorities in the transferee Special Urban Planning and Development Authority at the same remuneration and on the same terms and conditions of service, which they were getting, or, as the case may be, by which they were being governed, immediately before the date on which the amalgamation takes effect;