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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980

(2)Nothing in these rules shall be deemed to prevent or to have prevented a Competent Authority from passing in relating to an employee of an existing Board any order effecting his continuance in the post in which he is absorbed under these rules.