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

State of Andhra Pradesh - Subsection

Section 6(1)(d) in Andhra Pradesh Housing Board Act, 1956

(d)subject to the provisions of sub-section (2) has directly or indirectly by himself or his partner or if he belongs to join Hindu family by any member of such family any share or interest in any contract (except as a share holder other than a Director in a company) or employment with by or on behalf of the Board.