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

State of Maharashtra - Subsection

Section 10(1)(d) in Nagpur Improvement Trust Act, 1936

(d)has acquired or continued to hold without the permission in writing of the [State] [Substituted for 'provincial' by A. O., 1950.] Government directly or indirectly or by a partner, any share or interest in any contract or employment with, by, or on behalf of the Trust or the Municipal committee, or