Section 69(2)(b) in The M.P. Reorganisation Act, 2000

[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(2)(b) in The M.P. Reorganisation Act, 2000

(b)if he is deemed to have been allocated to the Union in connection with the administration of the Chhattisgarh shall be deemed to have been rendered in connection with the affairs of the Union,

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State of Madhya Pradesh - Subsection

Section 69(2)(b) in The M.P. Reorganisation Act, 2000