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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(9)(a) in The Gujarat Water Supply and Sewerage Board Act, 1978

(a)no person employed in the Gujarat Public Health Engineering Service to whom any notice or order of termination of his services or compulsory retirement has been issued before the date of commencement of this Act shall be transferred to the Board;