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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(8) in The Defence Of India Act, 1971

(8)The terms of service of technical personnel taken into employment in the national service shall be such as may be prescribed:Provided that any rights which such technical personnel may have under the provident or superannuation fund or other scheme relating to gratuity, bonus or other benefit for the advantage of employees maintained by the establishment from which they are released shall be preserved.