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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(3) in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977

(3)In case the Government or the Board, as the case may be, retrench any such employee within a period of one year from the vesting date, the amount payable to such an employee on retrenchment shall be deducted from the amount payable by the Government to the licensee.