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[Cites 0, Cited by 0] [Section 3F(1)] [Section 3F] [Entire Act]

State of Maharashtra - Subsection

Section 3F(1)(f) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(f)is a Director, Secretary, Manager or other Officer of any company, which has any share or interest in any contractor employment with, by or on behalf of, the Slum Rehabilitation Authority: