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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(2)Where any officer or servant of the Housing Board is appointed as an officer or servant of the Board, his conditions of service (including conditions to pay, provident fund, pension and gratuity) shall be subject to such rules as may be made in this behalf by the State Government.