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

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Union of India - Subsection

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

(ii)in a case falling under clause (b), be deemed to have been transferred under sub-section (1) and exercised and option under sub-section (4) to be governed by the leave, provident fund, retirement or other terminal benefits admissible to the employees of the Central Government in accordance with the rules and orders of the Central Government as amended from time to time:

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Union of India - Subsection

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