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[Cites 0, Cited by 2] [Section 20(6)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(6)(a) in The Delhi School Education Act, 1973

(a)the service conditions, as approved by the Administrator, of employees of the school who were in employment immediately before the date on which the management was taken over, shall not be varied to their disadvantage;