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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(2)(vi) in Himachal Pradesh Infrastructure Develoment Act, 2001

(vi)all the employees holding any office under the Government Owned Companies, immediately before such date, shall be treated as employees of the Board and shall hold office in the Board on the same terms and conditions of service which were applicable to them.