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

State of Uttarakhand - Subsection

Section 6(8) in Uttarakhand Water Management and Regulatory Act, 2013

(8)The Chairperson and each Member shall, before taking charge of the office divest him self from the interest in the businesses mentioned in sub-section (6) as a condition of his or her appointment.