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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(a) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007

(a)benefits as admissible to Central Government employees under the Central Civil Services (Medical Attendance) Rules, 1944 as amended from time to time.