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

State of Punjab - Subsection

Section 8(1) in The Punjab State Election Commission Act, 1994

(1)A person who, immediately before the date of assuming office as the Election Commissioner was in the service of the State Government, shall be deemed to have retired from that service on the date on which he assumes office as the Election Commissioner and his service as Election Commissioner shall be reckoned as continuing service counting for pension in the service to which he belonged.