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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(4) in Travancore-Cochin Medical Practitioners Act, 1953

(4)The method of recruitment and the conditions of service such as pay. allowances, promotions, leave, pension, gratuity and provident fund relating to the officers and servants appointed or employed under subsection (3) shall be governed by the rules applicable to officers and servants of the Government of similar class.