Section 58(2)(ii) in The Government Of Union Territories Act, 1963

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Union of India - Subsection

Section 58(2)(ii) in The Government Of Union Territories Act, 1963

(ii)any service rendered by any such officer or other employee before such repeal shall be deemed to be service rendered in connection with the administration of the Union territory;

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Union of India - Subsection

Section 58(2)(ii) in The Government Of Union Territories Act, 1963