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3[507A. Corporation to undertake work on agency basis. Notwithstanding anything contained in any other provision of this Act, the Corporation may on such terms and conditions as may be determined 1. Omitted by Act 67 of 1993, s. 129 (w.e.f. 1-10-1993). 2. The word "Central" omitted by s. 130, ibid. (w.e.f. 1-10-1993). 3. Ins. by s. 131, ibid. (w.e.f. 1-10-1993). by agreement between the Corporation and any authority, body or person, carry out any work which is not connected with its functions on agency basis.]    |
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