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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(3)(b) in The Asansol Municipal Corporation Act, 1990.

(b)the conditions of grant of such leave and the conditions or retirement shall in no case, except with the special sanction of the State Government, be more favourable than those for the time being applicable to such Government servants.