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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3) in Nagpur Improvement Trust Act, 1936

(3)While any person is holding the office of Chairman he shall not hold any other salaried office, and subject to any exception permitted by the [State] [Substituted for 'provincial' by A. O., 1950.] Government shall devote his whole time and attention to his duties under this Act.]