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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(6)(a) in The Haryana School Education Act, 1995

(a)the service conditions, as approved by the Director, of the employees of the school who were in employment immediately before the date on which the management was taken over, shall not be varied on to their disadvantage;