Section 3(10)(e) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

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State of Tamilnadu - Subsection

Section 3(10)(e) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

(e)Replacement of services of a member of the service whose services had been borrowed from State Government or Central Government or an authority under the control of State Government or Central Government at the disposal of the State Government or the authority from which the services of such member of the service had been borrowed; and

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State of Tamilnadu - Subsection

Section 3(10)(e) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975