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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(9)(ii) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(ii)A candidate who is appointed temporarily under sub-section (1) of section 17 and takes up military duty shall, on discharge from such military duty, be entitled to deduct the period of his military duty for the purpose of computing his age for appointment; and