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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in Maharashtra Industrial Development Act, 1961

(2)All permanent servants of the said staff taken over and employed by the Corporation under sub-section (1) shall have a line on their posts in the service of the State Government, and the period of their service under the Corporation shall on their reversion to the service of the State Government, be counted for their increments, pension and other matters relating to their service.