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[Cites 0, Cited by 7] [Section 12A(4)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(4)(b) in The Food Corporations Act, 1964

(b)by the leave, provident fund, retirement or other terminal benefits admissible to employees of the Central Government in accordance with the rules and orders of the Central Government as amended from time to time or the leave, provident fund or other terminal benefits admissible to the employees of the Corporation under the regulations made by the Corporation under this Act, and such option once exercised shall be final: