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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3)(f) in Road Transport Corporations Act, 1950

(f)the transfer or re-employment of any workmen of the Corporation to, or by, any such transferee and, subject to the provisions of section 111 of the States Reorganisation Act, 1956, [or any other enactment relating to reorganisation of States] [Inserted by Act 11 of 1960, Section 71. ] the terms and conditions of service applicable to such workmen after such transfer or re-employment;