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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3)(d) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(d)The personnel of other common services including head office personnel as specified in Schedule F comprising those rendering services commonly for generation and transmission and distribution undertakings and whose services in the Board as on the effective date are not exclusively related to generation or to transmission and distribution as in the case of personnel specified in Schedules C and D.