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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(f) in The Inter-State Corporations Act, 1957

(f)the transfer or re-employment of any employees of the inter-State corporation to, or by, any such transferee and subject to the provisions of section 111 of the States Reorganisation Act, 1956 (37 of 1956) [or of any other enactment relating to reorganisation of States] [Inserted by Act 11 of 1960, Section 75.], the terms and conditions of service applicable to such employees after such transfer or re-employment;