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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

State of Kerala - Subsection

Section 4C(ii) in Kerala General Sales Tax Rules, 1963

(ii)When a probationary District Judge or Additional District Judge or a person who has been a Judicial Officer not below the rank of a District Judge as the case may be is appointed as the Chairman, the period of probation undergone by him in the cadre of District Judges shall be counted for the purpose of probation for the post of Chairman.