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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(b) in Haryana State Agricultural Marketing Board Service Rules, 1974

(b)if such person is appointed otherwise than by direct appointment, -
(i)revert him to his former post;
(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.