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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(2) in Jharkhand Single Window Clearance Act, 2015

(2)In case the department/organizations is unable to provide the officers of the rank mentioned in sub-section-I, the deputed/secondment officer shall be deemed to be in the rank mentioned in sub-section-I till he remains on deputation with Agency. However, this will not entitle him any additional financial benefits on this account.