Section 6(3) in Assam State Housing Board Act, 1972
(3)A person shall not also be disqualified under clause (d) or (e) or sub-section (1) or be deemed to have any share or interest in any incorporated company which has any share or interest in any contract or employment with by or on behalf of the Board by reason only of his being a share-holder of such company:Provided that such person discloses to the State Government the nature and extent of the shares held by him.
