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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(d) in The Punjab State Board of Technical Education and Industrial Training Act, 1992

(d)all persons employed in the Dissolved Board immediately before the date of establishment of the Board, shall be deemed to be employed by the Board and shall hold office under the Board on the same terms and conditions as were applicable to them under the Dissolved Board; and