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[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(3)(b) in The States Reorganisation Act, 1956

(b)shall, as such member or chairman, he entitled to receive from the Government of the State conditions of service not less favourable than those to which he was entitled under the provisions applicable to him immediately before the appointed day.