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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(cc) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(cc)[ "Indian Civil Service member of the Indian Administrative Service" means a person, who was initially appointed to the Civil Service of the crown in India known as the Indian Civil Service and who subsequently became a member of the Indian Administrative Service.] [Inserted vide DP&AR Notification No.31/7/72-AIS(III) dated 22.05.1973.]