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State of Haryana - Section

Section 13 in Haryana Housing Board Act, 1971

13. General disqualifications of officers and servants.

- No person who has directly or indirectly, by him-self or his partner or agent, any share or interest in any contract, by or on behalf of the Board, or in any employment under, by or on behalf of the Board, otherwise than as an officer or servant thereof, shall become or remain an officer or servant of the Board.