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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959

(b)any establishment owned, controlled or managed by—
(i)the Central Government or a department of the Central Government,
(ii)a company in which not less than fifty-one per cent of the share capital is held by the Central Government or partly by the Central Government and partly by one or more State Governments,
(iii)a corporation (including a co-operative society) established by or under a Central Act which is owned, controlled or managed by the Central Government, the Central Government;