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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(4) in Bihar Public Works Contracts Disputes Arbitration Tribunal Rules, 2009

(4)Appointed/deputed officer to the post of Secretary shall be entitled to the same salary and allowances and other benefits which he was receiving before the appointment in the previous different post or as at the time of his retirement, subject to revision from time to time.