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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(5)(c) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(c)All benefits of the services of the Personnel accrued for the period prior to the Effective Date for services rendered in the Board, HPGC, HVPN as may be applicable, shall be recognised and taken into account while fixing the conditions of service under the Transferee.