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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(4)(d) in The Jharkhand State Agricultural University Act, 2000

(d)If a transferred Government servant accepts appointment on loan basis under any Foreign employer, he will have to revert to Government who will determine the terms for foreign employment.