Legal Document View

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
[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(2)(b) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(b)Notwithstanding anything contained in this Act, or any rules or bye-laws made thereunder, the pay, allowances and other benefits of all permanent employees of District Rural Development Agency, on the date of commencement of this sub-section shall be the existing pay, allowances and other benefits.