Section 69(2)(b) in The Madhya Pradesh Reorganisation Act, 2000

[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2)(b) in The Madhya Pradesh Reorganisation Act, 2000

(b)if he is deemed to have been allocated to the Union in connection with the administration of the Chhattisgarh shall be deemed to have been rendered in connection with the affairs of the Union, for the purposes of the rules regulating his conditions of service.

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Union of India - Subsection

Section 69(2)(b) in The Madhya Pradesh Reorganisation Act, 2000