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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of Goa - Subsection

Section 391(2)(l) in The City of Panaji Corporation Act, 2002

(l)the conditions of the service in regard to the leave, provident fund, and pension admissible to the person transferred in pursuance of section 52 in respect of the period of service rendered by him before such transfer and the extent of the liability of the local authorities concerned with the transfer;