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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3)(e) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chief Vigilance Commissioner or a Vigilance Commissioner.