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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2)(ii) in The Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979

(ii)any case pending before the Deputy Commissioner under sub- section (2) or sub-section (4) of section 3 of the Act so repealed shall stand transferred to and be dealt with by director in accordance with the provisions of the Act so repealed and the rules made thereunder as if he were Deputy Commissioner;