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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(3) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010

(3)Every person appointed to the Service shall, if so required, serve in any defence service or post connected with the defence of India for a period not less than four years including the period spent on training, if any:Provided that such person -
(a)shall not be required to serve as aforesaid after the expiry of ten years from the date of appointment to the Service; and
(b)shall not ordinarily be required to serve as aforesaid after attaining the age of forty years.