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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000

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