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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(5)(b) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(b)The Period of the services of the Personnel under the Board, HPGC, HVPN and the Discom concerned as may be applicable, shall be treated as continuous for the purposes of all service benefits.