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[Cites 0, Cited by 0] [Section 50(8)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(8)(i) in Canara Bank (Employees') Pension Regulations, 1995

(i)an employment in any capacity including that of an agent, under a company (including a banking company), co-operative society, firm or individual engaged in trading commercial, industrial, financial or professional business and includes also a directorship of such company (including a banking company), and partnership of such firm, but does not include employment under a body corporate wholly or substantially owned or controlled by the Central Government or a State Government;