Section 12A(5)(iii) in The Food Corporations Act, 1964

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Union of India - Subsection

Section 12A(5)(iii) in The Food Corporations Act, 1964

(iii)to an officer or employee who, after transfer to the Corporation, is appointed to a higher post under the Corporation in response to an open advertisement and in competition with outsiders.

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Union of India - Subsection

Section 12A(5)(iii) in The Food Corporations Act, 1964