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[Cites 0, Cited by 2] [Section 86(2)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(2)(ix) in The Gujarat Housing Board Act, 1961

(ix)all officers and servants in the employ of the dissolved Boards shall stand allotted for service to the new Board ad shall, unit provisions is otherwise made under the provisions of this Act, be subject to the conditions of service to which they were subject before the appointed day: