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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 231] [Entire Act] State of Gujarat - Subsection Section 231(3) in The Gujarat Panchayats Act, 1993 (3)The conditions of service of an officer or servant re-allocated to the State service shall not be less favourable than those applicable to him immediately before such reallocation.
