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[Cites 0, Cited by 1] [Section 23A(3)] [Section 23A] [Entire Act]

Union of India - Subsection

Section 23A(3)(a) in THE REGIONAL RURAL BANKS ACT, 1976

(a)the continuance in service of all the employees of the transferor Regional Rural Banks (excepting such of them as not being workmen with in the meaning of the Industrial Disputes Act, 1947 (14 of 1947) are specifically mentioned in the notification) in the transferee Regional Rural Bank at the same remuneration and on the same terms and conditions of service, which they were getting or, as the case may be, by which they were being governed, immediately before the date on which the amalgamation takes effect;