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

State of Gujarat - Subsection

Section 3A(3)(v) in The Gujarat Provincial Municipal Corporations Act, 1949

(v)the transfer or re-employment of any employees of a surrendering local authority to or by the absorbing local authority or the termination of services of any employee of a surrendering local authority, and the terms and conditions applicable to such employee after such transfer or reemployment or termination;