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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(6)(b) in The Tirunelveli City Municipal Corporation Act, 1994

(b)the service rendered by any such officer or other employee under the municipality upto the date of such commencement shall be deemed to be service under the corporation and he shall be entitled to count that service for the purpose of increments, leave, pension, provident fund and gratuity: