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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(3)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)the conditions of grant of such leave and the conditions or retirement shall in no case, except with the special sanction of the State Government, be more favourable than those for the time being applicable to such Government servants.