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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(4) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(4)Nothing contained in these rules shall entitle the Transferees, the personnel or any other person to dispute the classifications or transfers only on the ground that they are provisional.