3. In the principal Act, in section 2, after clause (d), the following clause shall be inserted, namely:-
'(da) "nodal officer" means the officer designated as a nodal officer under sub-section (1) of section 3A;'.
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3. In the principal Act, in section 2, after clause (d), the following clause shall be inserted, namely:- '(da) "nodal officer" means the officer designated as a nodal officer under sub-section (1) of section 3A;'. |
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