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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002

(1)No person shall be appointed to the Service unless he is -
(a)a citizen of India; or
(b)a citizen of Nepal; or
(c)a subject of Bhutan; or
(d)a Tibetan refugee who came over to India before the 1st day of January, 1962 with the intention of permanently settling in India; or
(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka and East African Countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India :