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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(7)(i) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980

(i)Leave during which but for the absorbed employee proceeding on such leave, he would have continued to officiate in the same post or post on the same pay-scale;