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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(2) in The Allotment of Government Residences (General Pool) Rules, 1990

(2)Where a residence is retained under sub-rule (1) the allotment shall be deemed to be cancelled on the expiry of the admissible concessional periods unless immediately on the expiry thereof the officer resumes duty in an eligible office in Delhi.