Section 12A(4A)(a) in The Food Corporations Act, 1964

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Union of India - Subsection

Section 12A(4A)(a) in The Food Corporations Act, 1964

(a)every officer or other employee in respect of whom an order of transfer under sub-section (1) had been made before the date of commencement of the Food Corporations (Amendment) Act, 1977 (hereafter in this section referred to as the appointed day) shall, whether or not he had exercised the option under sub-section (4) before the appointed day, exercise such option within six months from the appointed day; and

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Union of India - Subsection

Section 12A(4A)(a) in The Food Corporations Act, 1964