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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Air Corporations (Transfer Of Undertakings And Repeal) Act, 1994

(2)Where an officer or other employee of a corporation opts under sub--section (1) not to be in the employment or service of the company in which the undertaking of that corporation has vested, such officer or other employee shall be deemed to have resigned.