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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(1)(d) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(d)Any person for whom special provision is made, such as Police Manual, Jail Manual, Excise Manual etc, in respect of matter covered by these Rules, by or under any law for the time being in force or by or under any agreement entered into with the previous approval of the Government before or after the commencement of these Rules, in regard to matter covered by such special provisions.