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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(1)Unless provided otherwise in these rules, qualifying service of a member of the Service for purposes of these Rules begins from the date of his substantive appointment to the Service:Provided that in the case of a member of the Service appointed initially on probation the period of probation shall also count as qualifying service.