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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(3)(c) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(c)The date of priority in respect of type IV(S) and above accommodation shall be determined on the basis of the date from which the applicant has been continuously eligible for the type of accommodation as per the level of the applicant in the pay matrix.