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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 19-B Saving. - Nothing in his Act or the Working Journalists (Fixation of Rates of Wages) Act, 1958 (211 of 1958), shall apply to 1[any newspaper employee] who is an employee of the Government to whom the fundamental and supplementary rules, Civil Services (Classification, Control and Appeal) Rules, Civil Service (Temporary service) Rules, Revised Leave Rules, Civil Service Regulations, Civilians in defense Services (Classification, Control and Appeal) Rules, or the Indian Railway establishment Code or any other rules or regulations that may be notified in this un half by the Central Government in the official Gazette, apply.] 1.Subs. by Act 60 of 1974, Sec. 5.    |
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