Section 31(3)(b) in The Unit Trust Of India Act, 1963

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Union of India - Subsection

Section 31(3)(b) in The Unit Trust Of India Act, 1963

(b)whose services, having been made available to the Trust, stand, immediately before the notified date, deputed by the Trust to any other organisation, shall, on and from the notified date, be deemed to be appointed by the Trust under sub-section (1) on the same salary, emoluments and other terms and conditions of service to which he was entitled immediately before the notified date:

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Union of India - Subsection

Section 31(3)(b) in The Unit Trust Of India Act, 1963