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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(3) in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995

(3)Every person appointed to the Service shall, if so required, serve in any defence service or post connected with the defence of India for a period of not less than 4 years including the period spent or training, if any :Provided that such person -
(a)shall not be required to serve as aforesaid after the expiry of 10 years from the date of appointment to the Service; and
(b)shall not ordinarily be required to serve as aforesaid after attaining the age of 40 years.