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[Cites 0, Cited by 0] [Section 414A(6)] [Section 414A] [Entire Act]

State of Tamilnadu - Subsection

Section 414A(6)(b) in Chennai City Municipal Corporation Act, 1919

(b)the service rendered by such officer or employee under such municipality, town panchayat or village panchayat, as the case may be, upto the date of such Notification, shall be deemed to be the service under the corporation and he shall be entitled to count that service for the purpose of increments, leave, pension, provident fund and gratuity: