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Union of India - Section

Section 2 in The All India Services Act, 1951

2. Definition .-In this Act, the expression " an all-India Service " means the service known as the Indian Administrative Service or the service known as the Indian Police Service [or any other service specified in section 2-A.]

[2-A. Other All-India Services.-With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be constituted the following All-India Services and different dates may be appointed for different services, namely:-