Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958 (1)Where a member of the Service is deputed out of India on duty, the whole period of his absence from India on such deputation shall count as qualifying service.
