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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(6) in The Punjab Aided Schools (Security of Service) Act, 1969

(6)The order passed by the Commissioner under sub-section (5) and subject only to such an order the order passed by the Deputy Commissioner under sub- section (2) or sub-section (4) shall be final and binding on the parties.