Section 8(2)(iii) in The M.P. Municipal Service (Executive) Rules, 1973

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State of Madhya Pradesh - Subsection

Section 8(2)(iii) in The M.P. Municipal Service (Executive) Rules, 1973

(iii)non-citizens mentioned in categories (c) and (d) referred to in sub-rule (1) who entered service under the Government or a Local authority before the commencement of the Constitution of India and who have continued in such service since then.

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State of Madhya Pradesh - Subsection

Section 8(2)(iii) in The M.P. Municipal Service (Executive) Rules, 1973