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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(1) in Life Insurance Corporation of India (Staff) Rules, 1960

(1)No employee of the Corporation shall except with the previous knowledge of the competent authority, acquire or accept either in his name or in the name of any member of his family, any immovable property or any interest therein by lease, mortgage, purchase, sale, gift or otherwise or dispose of the same in any manner.