Section 10(1)(e) in Nagpur Improvement Trust Act, 1936

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State of Maharashtra - Subsection

Section 10(1)(e) in Nagpur Improvement Trust Act, 1936

(e)has acted as a trustee in a matter other than a matter referred to in clause (iv) or clause (v) of the proviso to this sub-section in which he had either directly or indirectly, a personal interest, as a partner, employer, agent or counsel, or

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State of Maharashtra - Subsection

Section 10(1)(e) in Nagpur Improvement Trust Act, 1936