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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(3)(b) in West Bengal Municipal Corporation Act, 2006

(b)the conditions of grant of such leave and the conditions of 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 employees of the State Government.