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[Cites 0, Cited by 6] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in The Cantonments Act, 2006

(2)An employee of a Board who knowingly acquires or continues to have directly or indirectly by himself or his partner any share or interest in a contract with, by or on behalf of the Board or, in any employment under, by or on behalf of the Board, otherwise than as an employee of the Board, shall be deemed to have committed an offence under section 168 of the Indian Penal Code (45 of 1860).