Section 10(1)(d) in The U.P. Homoeopathic Medicine Act, 1951

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State of Uttar Pradesh - Subsection

Section 10(1)(d) in The U.P. Homoeopathic Medicine Act, 1951

(d)obtains any employment under the Board or has without the previous sanction of the State Governmental acquired directly or indirectly by himself or by a partner any share or interests in any contract with by or on behalf of the Board-

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State of Uttar Pradesh - Subsection

Section 10(1)(d) in The U.P. Homoeopathic Medicine Act, 1951