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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(17) in The Chennai Corporation Officers Service Rules, 1975

(17)"Service" means the service constituted in respect of the posts included in Class I-A, Class I-B, Class II of the Corporation Establishment';Explanation. - Where the context so required, "service", means the period during which a person holds a post or a lien on a post or is a member of service as above defined;