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[Cites 0, Cited by 0] [Section 19D(4)] [Section 19D] [Entire Act]

Union of India - Subsection

Section 19D(4)(i) in Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of Service) Rules, 1985

(i)Such of those Class-III and Class-IV employees on their first appointment in the corporation's service were on probation on the date of publication of this notification in official gazette shall be granted the said increment only on completion of 365/366 days of service after the date of confirmation;