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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(iii) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004

(iii)Persons, appointed on contract, shall not be eligible for any kind of pension, gratuity or death benefit, etc. Whatsoever for the period of service he rendered as a government servant, after termination of his contract appointment.