Section 3(2)(l) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960

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Bombay Presidency - Subsection

Section 3(2)(l) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960

(l)the transfer or re-employment of any employees of an existing corporation to, or by, any such transferee, and the terms and conditions of service applicable to such employees after such transfer or re-employment:

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Bombay Presidency - Subsection

Section 3(2)(l) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960