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[Cites 0, Cited by 1] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(4) in The Punjab Reorganisation Act, 1966

(4)The Central Government may, by order, establish one or more advisory committee for the purpose of assisting it in regard to -
(a)the division and integration of the services among the successor States; and
(b)the ensuring of fair and equitable treatment to all persons affected by the provisions of this section and the proper consideration of any representations made by such persons.