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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in The Tamil Nadu Municipal Corporations Service Rules, 1996

(2)Every person appointed to one class from another service shall, from the date on which, the joint duty on probation for a total period of one year on duty within a continuous period of two years.