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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2)(a) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(a)In any contract or employment with the meaning of those clauses, by reason only of his, or the incorporated company of which he is a director, secretary, manager or other salaried officer, having a share or interest in any newspaper in which any advertisement relating to the affairs of the Authority is inserted;