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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(c) in The Punjab Market Committees (Class IV) Service Rules, 1989

(c)In case any member of the Service is not found fit to perform his duties, he shall be liable to be retired from Service and shall be entitled to the same benefits as are admissible to employees of the Government of Punjab holding corresponding post under the Punjab Civil Service Rules Volume II on being retired on account of invalidity.