Section 8(2)(b) in The Central Vigilance Commission Act, 2003

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Union of India - Subsection

Section 8(2)(b) in The Central Vigilance Commission Act, 2003

(b)such level of officers of the corporations established by or under any Central Act, Government companies, societies and other local authorities, owned or controlled by the Central Government, as that Government may, by notification in the Official Gazette, specify in this behalf:

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Union of India - Subsection

Section 8(2)(b) in The Central Vigilance Commission Act, 2003