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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(5) in Calcutta Sheriff's Act, 1948

(5)If any officer or servant of the Sheriff is permanently re-employed in the service of the [State]Government,[the period of his employment under the Sheriff including the period up to the date of such permanent reemployment] shall, for the purposes of the rules relating to [leave,] pay and pensions, be deemed to have been service under the [State] Government: