Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(5)(ii) in The M.P. Reorganisation Act, 2000

(ii)to or by the new Board or the new Corporation constituted under sub-section (4), in the case of an order made under clause (a) of that sub-section, and, subject to the provisions of Section 64, also for the terms and conditions of service applicable to such employees after such transfer or re-employment.