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[Cites 0, Cited by 0] [Section 6(11)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(11)(b) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(b)The period of the service of the personnel under the Board and under the Transferee shall be treated as continuous for the purpose of all service benefits;