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

State of Uttar Pradesh - Subsection

Section 6A(7) in The U.P. Consumer Protection Rules, 1987

(7)Before appointment, the selected candidate shall have to furnish an undertaking that he does not and will not have any such financial or other interest as is likely to affect prejudically his functions as President.