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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Telangana - Subsection

Section 7A(2) in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994

(2)No suit or other proceedings shall be maintained or continued in any Court, Tribunal or other authority against the Government or any person or other authority whatsoever for regularization of services and all such pending proceedings shall abate forthwith.