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

State of Tripura - Subsection

Section 18(2) in The Tripura Courts Stenographers' Service Rules, 1983

(2)All permanent officers included in the initial constitution of a Grade under Rule 6 shall rank senior to all persons substantively appointed to that Grade with effect from any day after the appointed day and all temporary officers included in the initial constitution of a Grade under that rule shall rank senior to all temporary officers appointed to that grade after that day.