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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)the services rendered by any such officers, employees or servants under the said existing Municipal Corporation or Municipality, as the case may be, upto such commencement shall be deemed to be the service in the Corporation under this Act and they shall be entitled to count the period of that service for the purpose of seniority, increment, leave,pension, gratuity, and provident fund :