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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(9) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(9)Before recommending any person, the Selection Committee shall satisfy itself that the person does not have any financial or other interest, which is likely to affect pre-judicially his functions as a member.