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[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(3) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(3)Where a residence is retained under sub rule(2) the allotment shall be deemed to be cancelled on expiry of admissible concessional unless immediately on the expiry thereof the officer resumes duty in an eligible office in Delhi.