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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980

(2)If the declaration regarding option is not received by the prescribed authority within the time mentioned in sub-regulation (1) an employee shall be deemed to have elected scales of pay with effect from the appointed day.