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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(3) in The Madurai City Municipal Corporation Service Rules, 1975

(3)Approved candidates. - A person is said to be an "approved candidate" for a corporation service if his name appears in the authoritative list of candidates selected for appointment to any class or category of the service;