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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1)(b) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(b)to other benefits, if any which would have accrued to him because of his past services in such institution, if his employment had not been so terminated.