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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 14(iii) in Arunachal Pradesh Health Services Rules, 1990

(iii)Any person appointed to the service under Rule 7 shall draw initial pay in the time scale of the category to which he is appointed or at such age as may be fixed under the rules or under the special order of the competent authority.