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[Cites 0, Cited by 1] [Section 23(7)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(7)(c) in The U.P. Electricity Reforms Act, 1999

(c)all benefits of service accrued before the transfer shall be fully recognised and taken into account for all purposes including the payment of any or all terminal benefits :