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[Cites 0, Cited by 0] [Section 143(44)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(44)(C) in Finance Act, 2012

(C)the duties performed by any person as a Chairperson or a Member or a Director in a body established by the Central Government or State Governments or local authority and who is not deemed as an employee before the commencement of this section.