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[Cites 0, Cited by 1] [Section 185] [Entire Act]

Union of India - Subsection

Section 185(2) in The Cantonments Act, 2006

(2)The Central Government may, by notification in the Official Gazette, direct that on and from such date as may be specified in the notification, the provisions of this section shall apply in the case of any specified class of employees employed by a Board whose functions intimately concern the public health or safety.