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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Punjab - Subsection

Section 109(4) in The Punjab Municipal Act, 1999

(4)An employee, referred to in sub-section (1), of a Municipality, may be absorbed in another Municipality on a similar and identical post on his request subject to the availability of the post :Provided that on his absorption, the employee shall not be entitled to the benefit of the service rendered by him in the previous Municipality.Punishment