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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(l) in Life Insurance Corporation of India (Staff) Regulations, 1960

(l)"Transferred employee" shall mean an employee of an insurer or of a Chief Agent who was deemed to have become an employee of the Corporation on the Appointed Day under Section 11 or Section 12 of the Life Insurance Corporation Act.