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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(2) in Haryana Fire Service Act, 2009

(2)If any question arises whether any person was a whole-time employee of a local authority or as to whether any employee was employed wholly or mainly in connection with the fire Service of a local authority immediately before the appointed day, the question shall be decided by the Government and its decision shall be final.