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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(ii) in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008

(ii)In the case of a candidate who is ex-servicemen, i.e. ex-employee of India's Defence Forces, and who has put up in not less than 6 months continuous service in the Defence Forces, upto the extent of the service rendered by him in the Defence Forces plus three years where the vacancy to be filled is a vacancy reserved for such ex-servicemen and dependents of those killed in action and upto the extent of the service rendered by him in the Defence Forces, where the vacancy to be filled is an unreserved vacancy; and