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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Punjab - Subsection

Section 118(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(3)The employees of the abolished district boards shall be absorbed by the Panchayat Samitis or Zila Parishads or retired or compensated in accordance with the conditions of their service in such manner as the Government may deem fit.