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

Union of India - Subsection

Section 2(3)(l) in The Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 2009

(l)"preceding year" or "relevant appraisal year" means the appraisal year immediately preceding the relevant appraisal date;