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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1)(e) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(e)a person of Indian origin who has migrated from Pakistan , Burma, Sri Lanka or any of the East African countries of Kenya, Uganda, the United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire and Ethiopia with the intention of permanently settling in India: