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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4) in The Madhya Pradesh State Warehousing Corporation (Apportionment of assets, rights and liabilities) Order, 2006

(4)The salary of excess employees with effect from the 2nd May, 2002 may be initially paid by Madhya Pradesh State Warehousing Corporation and then it may be shared on 50:50 basis by both Corporations till the transfer of staff as per agreed ratio, is complete.