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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980

(5)Notwithstanding anything contained in the foregoing rules, seniority, inter se of absorbed employees of the existing Board, who before appointed date, belonged to the same Board, as it existed before that date, shall not be disturbed except by general or special orders of the Government.