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[Cites 0, Cited by 0] [Section 5(1A)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1A)(c) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(c)that the period of absence from duty between the date on which the resignation became effective and the date on which the member is allowed to resume duty as a result of permission to withdraw the resignation is not more than ninety days;