Section 24C(2)(e) in THE FINANCE ACT, 2021

[Cites 0, Cited by 0] [Section 24C(2)] [Section 24C] [Entire Act]

Union of India - Subsection

Section 24C(2)(e) in THE FINANCE ACT, 2021

(e)the vigilance administration referred to in clause (h) of sub-section (1) of section 8 of the Central Vigilance Commission Act, 2003 was in operation in the Corporation under the superintendence of the Central Vigilance Commission, and in addition, internal financial controls to be followed by the Corporation had been laid down and were operating effectively; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 24C(2)(e) in THE FINANCE ACT, 2021