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[Cites 0, Cited by 1] [Section 74(1)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(1)(ii) in The Madhya Pradesh Reorganisation Act, 2000

(ii)of sub-section (1), by any employee of such body against the termination of his appointment or for the enforcement of any service conditions or for securing absorption in alternative public employment against the Central Government or any of the successor States.