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[Cites 0, Cited by 0] [Section 6(11)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(11)(c) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(c)All benefits of the services rendered before the effective date shall be recognised and taken into account while fixing the condition of services under (the Transferee as well as for payment of all terminal benefits.