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[Cites 0, Cited by 0] [Section 176(3)] [Section 176] [Entire Act]

Bengal Presidency - Subsection

Section 176(3)(f) in Calcutta Improvement Act, 1911

(f)all officers and other employees of the board continuing in office immediately before the date of the order shall be deemed to be employed by the Metropolitan Authority on such terms and conditions not being less advantageous than what they were entitled to immediately before the said date.