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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(b) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980

(b)had officiated in the corresponding post or post on the same time-scale in the existing Board after the 1st January, 1975 while holding a lien on any other permanent post;