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

State of Tripura - Subsection

Section 2(c) in The Tripura Courts Stenographers' Service Rules, 1983

(c)"approved service" in relation to any Grade means the period or periods of service in that Grade rendered both in temporary and permanent capacity and includes any period or periods during which a member would have held a duty post in that Grade but for his being on leave;