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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988

(2)A candidate in whose case a certificate of eligibility is necessary may be admitted to any examination or interview conducted by the Commission but he will not be appointed to the service until eligibility certificate is issued by the Government of India.