Section 8(1)(g) in The Central Vigilance Commission Act, 2003

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Union of India - Subsection

Section 8(1)(g) in The Central Vigilance Commission Act, 2003

(g)tender advice to the Central Government, corporations established by or under any Central Act, Government companies, societies and local authorities owned or controlled by the Central Government on such matters as may be referred to it by that Government, said Government companies, societies and local authorities owned or controlled by the Central Government or otherwise:

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Union of India - Subsection

Section 8(1)(g) in The Central Vigilance Commission Act, 2003