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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(e) in The Punjab Town Improvement Act, 1922

(e)if he has knowingly acquired or continued to hold without the permission in writing of the State Government, directly or indirectly or by a partner, any share or interest in any contact or employment with, by or on behalf of the trust; or