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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(6)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)not be put to disadvantageous position in respect of pay and allowances which he would have been entitled to had he continued in the parent Corporation;