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[Cites 0, Cited by 0] [Section 6A(3)] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(3)(e) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984

(e)all the employees of the Corporation in relation to the undertaking shall form a separate unit for the purposes of its accounts and establishment, with the same rights and privileges as to salary, gratuity and other conditions of service as would have been admissible to them had the management of the Undertaking not been taken over by the State Government and shall continue to be so unless and until their employment is duly terminated or until their remuneration and other conditions of service are duly altered by the State Government and no officer or employee shall be entitled to any compensation under this Act or any other law for the time being in force and no such claim shall be entertained by any court, tribunal or other authority;