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

Union of India - Subsection

Section 3(2) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(2)Notwithstanding anything contained in sub-regulation (1) above, the Commission may, by order and with previous sanction of the Central Government, exclude any calss of employees from the application of all or any of these regulations.Part-II Classification