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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2)(b) in Canara Bank (Employees') Pension Regulations, 1995

(b)the expression 'grave misconduct' includes the communication or disclosure of any secret official code or password or any sketch, plan, model, article, note documents or information, such as is mentioned in section 5 of the Official Secrets Act, 1923 (19 of 1923) which was obtained while holding office in the Bank so as to prejudicially affect the interest of the general public or the security of the State.