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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tripura - Subsection

Section 24(c) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(c)No employee shall lend money to, or obtain loan from, any member of the public, business house or a trader with whom he has to deal in his official capacity either directly or indirectly ;