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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(1) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971

(1)An employee shall not borrow from or in way place himself under a pecuniary obligation to a broker or an employee of the Corporation subordinate to him or any firm or person having dealings with the Corporation.