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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1D) in Damodar Valley Corporation Act, 1948

(1D)Without prejudice to the provisions contained in sub-section (1C), the Member-Secretary shall be in charge of general administration and business development of the Corporation.] [Subsection (1) substituted by Act 1 of 2012, Section 2.]
Prior to substitution the the subsection read as follows;(1) The Corporation shall consist of a Chairman and two other members appointed by the Central Government after consultation with the[State] [Substituted for the word "Provincial" by A.L.O., 1950]Governments.