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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1)(f) in Punjab Water Supply and Sewerage Board Act, 1976

(f)if a Director or a Secretary, Manager or other officer of any incorporated company which has any share or interest in any contract or employment with, by or on behalf of the Board.