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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(2)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(b)Notwithstanding anything contained in this Act, or any rules or bye-laws made thereunder, the pay, allowances and other benefits of all permanent employees of District Rural Development Agency, on the date of commencement of this sub-section shall be the existing pay, allowances and other benefits.]