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[Cites 0, Cited by 1] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Special Economic Zones Act, 2005

(2)If any question arises as to whether the prescribed terms and conditions of service in respect of any matter, including remuneration, pension, leave, provident fund and medical benefits, are less favourable than those attached to the post held by an officer or other employee immediately before his transfer to the Authority, the decision of the Central Government in the matter shall be final.