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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in The Karnataka Service Examinations Act, 1976

(2)In the seniority list of persons in the class or grade of service to which a Government servant is promoted under section 3, the rank of the promoted person shall be fixed as if he had been promoted to that class or grade of service on the eligibility date.