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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(7)(b) in The National Service Act, 1972

(b)In determining the terms and conditions of reinstatement of the former employee, regard shall be bad to the additional skill and experience acquired by such employee in the course of his employment in the national service.