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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(2)(ii) in West Bengal Municipal (Employees' Service) Rules, 2010

(ii)The period intervending between the date of dismissal, removal or compulsory retirement including the period of suspension preceding such dismissal, removal or compulsory retirement. as the may be, and the date of judgment of the Court shall be regularised in accordance with the provisions contained in sub-rule (5) of rule 47.