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

State of Assam - Subsection

Section 9(1)(e) in The Bodoland Autonomous Council Act, 1993

(e)he has, directly or indirectly by himself or by his person or employer or employee any share or interest in any contract with, by or on behalf of the General Council or a Municipality or Panchayat within the Council Area: