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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)the conditions under which such allowances are granted, or any leave, superannuation or retirement is sanctioned shall not without similar sanction be more favourable than those for the time being prescribed for such Government servants.