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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(6) in The Gujarat Water Supply and Sewerage Board Act, 1978

(6)On and after the appointed date the Board shall to the exclusion of the State Government be liable for payment of pension, provident fund, gratuity or other like sums as may be payable to employees referred to in sub-section (1) at the appropriate time in accordance with the conditions of their service.