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State of Maharashtra - Section

Section 22 in The Maharashtra Right to Public Services Act, 2015

22. Provisions to be supplemental to disciplinary rules.—

The provisions of sections 9, 12 and sub-section (3) of section 20 of this Act shall be supplemental to the disciplinary and financial rules and such other service rules and regulations as applicable to the employees of the Government or Public Authority concerned, as the case may be.