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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Goa - Subsection

Section 59(3) in The Goa, Daman And Diu Reorganisation Act, 1987

(3)The members of each of the said Services borne on the Union territories cadre immediately before the appointed day shall continue to be in the cadre of the same service of the Union territory in which they stand allocated before the appointed day.