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Citedby 104 docs - [View All]
D.K. Trivedi And Sons And Ors. Etc. ... vs State Of Gujarat And Ors. Etc. Etc on 5 March, 1986
Kamla Prasad Khetan vs The Union Of India(And Connected ... on 1 May, 1957
Vikram Singh And Anr. vs State Of Rajasthan And Ors. on 6 March, 2002
Ramesh Bhauraoji And Anr. vs State Of Maharashtra And Anr. on 23 December, 1983
Ramesh Bhauraoji Girde And Anr. vs State Maharashtra And Anr. on 23 December, 1983

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[Complete Act]
Central Government Act
Section 15 in The General Clauses Act, 1897
15. Power to appoint to include power to appoint ex officio.- Where, by any 2[ Central Act] or Regulation, a power to appoint any person to fill any office or execute any function is conferred, then, unless it is otherwise expressly provided, any such appointment, if it is made after the commencement of this Act, may be made either by name or by virtue of office.