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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2)(v) in The Midnapore Medical College (Taking Over Of Management And Subsequent Acquisition) Act, 2002

(v)notwithstanding anything contained in any other law for the time being in force or in any contract, custom or usage, to the contrary, the transfer of the service of any employee of the institution to the service of the State Government shall not entitle such employee to any compensation on any account whatsoever and no claim in this behalf shall be entertained by any court, tribunal or authority.