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State of Maharashtra - Section

Section 13 in The Maharashtra Industrial Development Rules, 1962

13. Government servants on deputation.

- Notwithstanding anything contained in these rules, the State Government may [determine] [Substituted by G. N. of 22.7.1966.] any other conditions of appointment, service or scales of pay for the Chief Executive Officer or the Chief Accounts Officer, who is a Government servant deputed on foreign service conditions.