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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4) in The Central Government General Pool Residential Accommodation Rules, 2017

(4)The allotment of alternate accommodation under this rule shall not apply to such allottees in occupation of accommodation earmarked for a particular post or a particular category of employees such as essential maintenance staff of CPWD, etc.