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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)The Transport Manager and all officers appointed under section 45 shall, subject to the provisions of sub-section (2), devote their whole time and attention to the duties of their respective offices and shall not engage in any other profession, trade or business whatsoever.