Section 3(3)(b) in The Central Vigilance Commission Act, 2003

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Union of India - Subsection

Section 3(3)(b) in The Central Vigilance Commission Act, 2003

(b)who have held office or are holding office in a corporation established by or under any Central Act or a Government company owned or controlled by the Central Government and persons who have expertise and experience in finance including insurance and banking, law, vigilance and investigations:

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Union of India - Subsection

Section 3(3)(b) in The Central Vigilance Commission Act, 2003