Section 15(2)(a) in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994

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State of Telangana - Subsection

Section 15(2)(a) in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994

(a)"Company" means a company as defined in the [Companies Act, 1956 (Central Act I of 1956)] [See now Companies Act, 2013 (Central Act No.18 of 2013).] and includes a University, a firm, a society or other association of individuals; and

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State of Telangana - Subsection

Section 15(2)(a) in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994