Section 54(1)(e) in THE MAJOR PORT AUTHORITIES ACT, 2021

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Union of India - Subsection

Section 54(1)(e) in THE MAJOR PORT AUTHORITIES ACT, 2021

(e)every employee serving under the Tariff Authority for Major Ports immediately before such date shall become an employee of the Adjudicatory Board and shall hold his office or service therein by the same tenure without any change or derogation of the terms and conditions of service held with the Tariff Authority for Major Ports:

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Union of India - Subsection

Section 54(1)(e) in THE MAJOR PORT AUTHORITIES ACT, 2021