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[Cites 0, Cited by 2] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(4) in Bihar Reorganisation Act, 2000

(4)The members of each of the said service borne on the Bihar cadre thereof immediately before the appointed day shall be allocated to the State cadres of the same service constituted under sub-section (2) in such manner and with effect from such date or dates as the Central Government may, by order, specify.