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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(21) in The Jharkhand State Agricultural University Act, 2000

(21)The facilities for medical treatment available to Government employees shall continue to be enjoyed by the Government employees transferred to the University and they shall continue to be governed by rules made by the Government for Government employees of the corresponding classes from time to time in this behalf.