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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(3) in The Assam Finance Service Rules, 1963

(3)The first due increment admissible to a member in the time scale of pay shall accrue on the expiry of one year from the date of his joining the service :Provided that the period of service which does not qualify for increments in accordance with the provisions of Fundamental Rules shall not count for increment.