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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(2) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

(2)An application for alteration of date of birth shall be entertained if it is made within 5 years after the member has entered the service. Any application received after 5 years after entry into service shall be summarily rejected.