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

Union of India - Subsection

Section 5(ii) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

(ii)In the case of a candidate who is an ex-serviceman, i.e. ex-employee of India's Defence Force, and who has put in not less than six months continuous service in the Defence Forces, to the extent of the services rendered by him in the Defence Forces plus three years where the vacancy to be filled is a vacancy reserved for such ex-serviceman and dependants of those killed in action; and to the extent of the service rendered by him in the Defence Forces where the vacancy to be filled is an un-reserved vacancy and;