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[Cites 0, Cited by 0] [Section 19G] [Entire Act]

Madras Presidency - Subsection

Section 19G(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)Nothing in sub-section (1) shall prevent an employee of the abolished Department from exercising option to serve in other Departments of the Government, by protecting their pay and allowances within such period as may be specified by the Government.