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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(1)(d) in Himachal Pradesh Ex-servicemen Corporation Act, 1979

(d)if he, having held any office under the State Government or Central Government, any local authority, any Government Company or any corporate body owned or controlled by the State Government or Central Government, has been removed or dismissed From service; [X] [After clause (c) word 'or' inserted and at the end of clause (d) word 'or' and clause (e) omitted vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.];