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[Cites 0, Cited by 3] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(c) in The Life Insurance Corporation Act, 1956

(c)the services which the chief agent should have rendered for the purpose of the proviso to section 12;
(cc)[ the terms and conditions of service of the employees [* * *] [ Inserted by Act 1 of 1981, Section 2 (w.r.e.f. 20.6.1979).] of the Corporation, including those who became employees [* * *] [Words "and agents" omitted by Act 8 of 2012, Section 8.] of the Corporation on the appointed day under this Act;]