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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Indian Cost Accounts Service Rules, 2015

(4)The incumbent holding the post of Principal Adviser (Cost), who was appointed on regular basis to the said post before the commencement of these rules, shall be deemed to have been appointed to the said post under these rules and the service rendered by him in the said post before such commencement shall be taken into account for the purpose of promotion, etc.