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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(b) in Unique Identification Authority of India (Appointment of Officers and Employees) Regulations, 2020

(b)in consultation with his parent Ministry or Department or Public Sector Undertaking or Statutory or Autonomous Body, as the case may be, for absorption of such persons.