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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(a) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998

(a)that the terms and conditions of the service applicable to them on the Appointed Date shall not in any way be less favourable than or inferior to those applicable to them immediately before the Appointed Date;