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State of Himachal Pradesh - Section

Section 11 in Himachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances, Powers, Privileges and Amenities) Act, 2006

11. Parliamentary Secretary not to practice profession etc.

- A Parliamentary Secretary shall not, during his office as such, practice any profession or engage in any trade or commerce or undertake for remuneration any employment other than his duties as such Parliamentary Secretary.