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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(a) in Cantonments Act, 1924

(a)has been dismissed from [the service of the Government] [Substituted by the A.O. 1937, for "Govt. service"] and is debarred from re-employment therein, or is a dismissed servant of [a Board or an authority which, before the commencement of the Cantonments (Amendment) Act, 1936, exercised and performed the powers 24 and duties of a Cantonment Authority under this Act] [Substituted by Act 24 of 1936, s.12, for "the Cantonment Authority"];