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[Cites 0, Cited by 0] [Section 29(6)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(6)(b) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982

(b)if the services of any employee of the State Government stand transferred under sub-section (1) to the Nigam, the Nigam shall be competent after such transfer to take such disciplinary or other action as it thinks fit against such employee having regard to any act or omission or conduct or record of such employee while he was in service of the State Government.