Legal Document View

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
[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

Section 4A(2)(c) in Maharashtra Public Trust Rules, 1951

(c)[ who has served as an officer of the Maharashtra Finance and Accounts Service Class I (Junior) for a period of not less than two years.] [Added by Notification No. 13337/P, dated 2nd June 1972.]