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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(b) in The Haryana State Legislature (Prevention of Disqualification) Act, 1974

(b)Sub-Registrar, whether departmental or honorary, notary, Oaths Commissioner, Official Receiver, not being a wholetime salaried Government employee, or any other person who is serving under an insurer, the management of whose controlled business has vested in the Central Government under the Life Insurance (Emergency Provisions) Act, 1956 (Parliament Act 9 of 1956);