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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(ii) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009

(ii)on his/her being declared medically unfit for service by a Medical Board to be designated by the Appointing Authority in this behalf.