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[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(2)(d) in Road Transport Corporations Act, 1950

(d)a subsidiary corporation shall have a Managing Director, a Chief Accounts Officer and a Financial Adviser or a Chief Accounts Officer-cum-Financial Adviser, and such officers shall be appointed by the State Government;