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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(8)(c) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991

(c)If the required number of candidates are not available even after further attempt within a recruitment year the reserved [vacant posts] [Substituted by the Second Amendment Rules, 2007.] shall be carried forward to the next recruitment year.