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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(3) in Jharkhand Co-operative Societies Rules, 2008

(3)Any appointment made hereinafter in contravention of the conditions determined under sub-rule (1) shall be void as if no such appointment ever existed and salary and other allowances paid, if any, to such persons shall be recoverable in accordance with law.