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[Cites 0, Cited by 0] [Section 102(3)] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(3)(f) in The Wakf Act, 1995

(f)the transfer or re-employment of any employee of the Board to or by, any such transferee and subject to the provisions of law providing for the reorganisation of the concerned State, the terms and conditions of service applicable to such employees after such transfer or re-employment; and