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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(3) in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018

(3)The posts so retained as per sub-section (2), shall be encadred in appropriate cadre and shall continue as permanent posts.