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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6) in The Chemical Weapons Convention Rules, 2016

(6)Matters relating to terms and conditions of service of the Directors, with respect to which no expressed provision has been made in these rules, shall be referred by the authority to the Central Government for its decision and the decision of the Central Government thereon shall be final.