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[Cites 0, Cited by 0] [Section 26C] [Entire Act]

State of Punjab - Subsection

Section 26C(2) in Punjab Water Supply and Sewerage Board Act, 1976

(2)For the purposes of salaries and allowances admissible to the officers and employees referred to in sub-section (1) and allowing them the benefit of gratuity, contributory provident fund and other facilities during the period of management they shall be treated in the same manner as if they were the officers and employees of the local authority concerned.