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[Cites 0, Cited by 0] [Section 2(18)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(18)(g) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

(g)any service connected with the prosecution of the war which a person was required to undertake by a competent authority under the provision of any law for the time being in force.