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[Section 62(4)(b)] [Section 62(4)] [Section 62] [Complete Act]
Central Government Act
Section 62(4)(b)(ii) in The Bihar Reorganisation Act, 2000
(ii) any employee who would otherwise have been transferred to or re- employed by that State under sub- section (3), read with clause (i) of sub- section (5), shall be transferred to or re- employed by the new Board or the new Corporation instead of to or by that State.