Section 17(1)(c) in The Defence Of India Act, 1971

[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(c) in The Defence Of India Act, 1971

(c)direct that any technical personnel engaged in any establishment under conditions not amounting to employment in the national service shall, for the purposes of sub-section (8), be deemed to have been taken into employment in the national service; and

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Union of India - Subsection

Section 17(1)(c) in The Defence Of India Act, 1971