Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 253B(1)] [Section 253B] [Entire Act] State of Maharashtra - Subsection Section 253B(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (c)save as aforesaid, the terms and conditions of service shall not be less advantageous than those applicable to such persons immediately before such deputation.