Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(1)(ii) in The Gujarat Homoeopathic Act, 1963

(ii)the conditions of service of any such officer or servant as applicable immediately before the notified day shall not be varied to his disadvantage by the Council except with the previous approval of the State Government;