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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(3)The assignment under sub-rules (1) and (2) above to the transferees shall continue till the personnel are absorbed in the services of the specific Transferee, in accordance with the provisions of the Act, the Scheme Rules, and orders to be issued by the State Government under these Scheme Rules.