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[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(2)(e) in Road Transport Corporations Act, 1950

(e)the State Government and the parent Corporation shall have power to give directions to a subsidiary corporation in respect of any matter, including directions relating to recruitment conditions of service and training of the employees of the subsidiary corporation, wages to be paid to such employees, reserves to be maintained by the subsidiary corporation;