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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2) in The Orissa Panchayat Samiti Act, 1959

(2)The appointment under Sub-section (1) shall be deemed to be a. continuation of service of the employee and he shall be entitled to the benefits of his previous service as regards leave or provident fund, which accrued to h,m, before such appointment.