Section 13(1)(c) in The Oil And Natural Gas Commission Act, 1959

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Union of India - Subsection

Section 13(1)(c) in The Oil And Natural Gas Commission Act, 1959

(c)all persons employed by the Commission on the date of its establishment, who, immediately before such date, hold, in a permanent or quasi-permanent capacity , posts in connection with the affairs of the Union or of any State, but not posts in the existing Organisation, shall be treated as Government servants on foreign service with the Commission.

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Union of India - Subsection

Section 13(1)(c) in The Oil And Natural Gas Commission Act, 1959