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State of Rajasthan - Section

Section 32 in The Rajasthan Financial Corporation (Staff) Regulations, 1958

32. Private trading or business.

- No employee shall engage in any commercial business or pursuit either on his own account or as agent for others, nor act as an agent for the Life Insurance Corporation of India or any Insurance Company or other insurer, nor shall be he connected with the formation or management of a joint stock company or a firm.