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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980

(1)Notwithstanding anything contained in these rules, Government may direct that an employee of any existing Board or class of employees of any existing Board shall be absorbed otherwise than in accordance with these rules subject to the provisions of section 22 of the Act.