Section 4(5)(ii) in The National Highways Authority of India (the term of office and other conditions of Service of Members) Rules, 2003

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Union of India - Subsection

Section 4(5)(ii) in The National Highways Authority of India (the term of office and other conditions of Service of Members) Rules, 2003

(ii)is employed in the Central Government or a State Government or Public Sector Undertaking or an Autonomous Body established under law for the time being in force; and

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Union of India - Subsection

Section 4(5)(ii) in The National Highways Authority of India (the term of office and other conditions of Service of Members) Rules, 2003