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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(b) in The Madurai City Municipal Corporation Service Rules, 1975

(b)An application for alteration of the date of birth should not normally be accepted by the Commissioner if it is made five years after the member-had entered the service unless the applicant furnished adequate reasons for not making his application earlier.