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Lalrinawama and Others Vs State of Mizoram and Others
Decision:
Allowed
30-03-1999
.... tion (Annexure-XI) are not entitled to the higher pay scale and consequential service benefits. 6. It would appear from Annexure-RI attached to the affidavit-in-opposition that the Government of Mizoram in exercise of powers conferred by Sub-section (4) of Section 213 of the Motor Vehicles Act, 1 ...
Gauhati High Court (Aizwal Bench)
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