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[Cites 0, Cited by 0] [Section 414A(6)] [Section 414A] [Entire Act]

State of Tamilnadu - Subsection

Section 414A(6)(a) in Chennai City Municipal Corporation Act, 1919

(a)the terms and conditions applicable to such officer or employee consequent on his absorption in the service of the corporation shall not be less favourable than those applicable to such officer or employee immediately before the date of such Notification, as regards pay and allowances, leave, pension, gratuity, provident fund and age of superannuation; and