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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa Port Trust Act, 1962

(1)A person shall be disqualified for being appointed as an officer or servant it he has directly or indirectly, by himself or by a partner or any other person, any share or interest in any contract made with, or any work being done for the Board otherwise than as such officer or servant.