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

State of Mizoram - Subsection

Section 8(1) in Mizoram (Finance and Accounts Service) Rules, 1991

(1)Save as provided in Rules 6 and 14, appointment to the service against 25% of the substantive vacancies in the Junior Grade which may occur from, time to time in the authorised permanent strength of the service shall be only through competitive examination in the manner specified in these rules.