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Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) Rules, 1993 3B. Those Members who came from Government service Those Members who came from Government service and who were appointed as members before the coming into force of the Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) Rules, 1993, may opt to return to their parent departments or opt for permanent absorption by transfer in the Company Law Board. The option may be exercised within three months from the date of publication of these rules in the Official Gazette.]     |
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