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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(vi) in The Food Corporations Rules, 1965

(vi)[ Such leave as is admissible to the highest category of officers in the whole-time employment of the Corporation. If any leave admissible to Chairman under this clause.] [Amended vide Notification No. GSR 413 dated 25.6.1977]