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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of West Bengal - Subsection

Section 3A(2)(vi) in The Calcutta National Medical College And Hospital Act, 1967

(vi)notwithstanding anything contained in any law for the time being in force or in any contract, custom or usage, to the contrary, the transfer of the service of any employee of the institution to the service of the State Government shall not entitle such employee to any compensation on any account whatsoever and no claim in this behalf shall be entertained by any Court, tribunal or other authority.