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

Union of India - Subsection

Section 24(2A)(iv) in Oil Industry (Development) Rules, 1975

(iv)the loss is not attributable to any serious lapse on the part of any employee of the Board and in cases where the loss is attributable to any serious lapse on the part of such employee, it is not realizable from such employee/ functionary;