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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(2)(c) in The Delhi School Education Rules, 1973

(c)the period of his qualifying service in the school in which he had worked before such absorption and any previous period of qualifying service, if any, in any recognised aided school in Delhi shall be taken into account for the purpose of computing his pension and other retirement benefits.