Section 20(2)(f) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(f)the manner in which any person may be appointed for the purposes of sub-section (3) of section 5A;

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