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Union of India - Section

Section 4 in The Indo-Tibetan Border Police Force, Judge Attorney General (Additional Deputy Inspector General) Additional Attorney General (Commandant) Deputy Judge Attorney General (Deputy Commandant) And Attorney (Assistant Commandant) Recruitment And Conditions Of Service Rules, 1999

4. General.

-(i) Service rendered as Judge Attorney General Additional Deputy Inspector General), Additional Judge Attorney General (Commandant), Deputy Judge Attorney General Deputy Commandant) and Judge Attorney (Assistant Commandant) shall be deemed to be judicial service and shall reckon as such for all purpose.