Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Tamilnadu - Subsection Section 44(a) in The Madurai City Municipal Corporation Service Rules, 1975 (a)attaining the age of forty-five years and completing a qualifying service of twenty-one years shall have a weightage of five years;
