Section 9(6)(b) in The Salem City Municipal Corporation Act, 1994

[Cites 0, Cited by 1] [Section 9(6)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(6)(b) in The Salem City Municipal Corporation Act, 1994

(b)the service rendered by any such officer or other employee under the municipality up to the date of such commencement shall be deemed to be service under the corporation and he shall be entitled to count that service for the purpose of increments, leave, pension, provident fund and gratuity:

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State of Tamilnadu - Subsection

Section 9(6)(b) in The Salem City Municipal Corporation Act, 1994