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[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(5)(ii) in The Madhya Pradesh Reorganisation Act, 2000

(ii)to or by the new Board or the new Corporation constituted, under sub-section (4), in the case of an order made under clause (a) of that sub-section, and subject to the provisions of section 64, also for the terms and conditions of service applicable to such employees after such transfer or re-employment.