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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(ii) in Mizoram (Finance and Accounts Service) Rules, 1991

(ii)A person who is already in Government service or in the service of a statutory body, not be appointed unless a Release Certificate or a 'No Objection Certificate' from that Government or statutory body, as the case may be, is furnished.