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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2)(b) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

(b)with effect from the date of his conviction, if, in the event of a conviction for an offence, he is sentenced to a term of imprisonment and is forthwith not dismissed or removed or compulsorily retired consequent to such conviction.