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[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(8)(b) in The National Service Act, 1972

(b)Upon the receipt of a communication of the change of name or address of any qualified person registered under this Act or of acquisition by him of additional academic or professional qualification or distinction, the Central Government shall cause the necessary corrections to be made in the entries in the National Service Register and shall either cause the certificate to be corrected and returned to such person or cause a fresh certificate to be issued to him.