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[Cites 0, Cited by 0] [Section 47(7)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(7)(c) in The Assam Agricultural University Act, 1968

(c)that, he should be permitted to revert to Government service and thereupon he shall be permitted to revert to the service on the same terms and conditions of service applicable to him immediately before he was taken over by the University.