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[Cites 0, Cited by 0] [Section 281] [Entire Act]

Union of India - Subsection

Section 281(1) in Government of India Act, 1935

(1)All persons who immediately before the commencement of Part III of this Act were officers or servants on the permanent establishment of the Secretary of State in Council shall on that date be transferred to the department of the Secretary of State and shall be deemed to be permanent Civil Servants of the State.