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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(3)(iii) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(iii)Every non-gazetted Court employee shall furnish the information referred to in clause (i) above, at the end of every year during which he/she attains the age which is of integral multiple of 5 years i.e. 25 years, 30 years etc. upto 60 years.