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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(5) in National Institute of Fashion Technology Statutes, 2020

(5)Where any rule or benefit has not been expressly included herein, all rules and benefits applicable or admissible to the employees of the Central Government shall, mutatis mutandis be applicable to the employees of the Institute, as approved by the Board of Governors.