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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(18) in The Coimbatore City Municipal Corporation Service Rules, 1987 (18)"Recruited direct" - A person is said to be recruited direct when he is not already a member of the Corporation service, to which the direct recruitment is made;
