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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(3)(a) in The M.P. Reorganisation Act, 2000

(a)be entitled to receive from the Government of the State of Madhya Pradesh conditions of service not less favourable than those to which he was entitled under the provisions applicable to him;