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[Cites 0, Cited by 0] [Section 49(7)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(7)(j) in The Industrial Reconstruction Bank Of India Act, 1984

(j)the continuance of the services of such of the employees of the assisted industrial concern as may be specified in the scheme, in the assisted industrial concern itself on its reconstruction, or in the transferee industrial concern on such terms and conditions as may be specified in the scheme;