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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(11) in The U.P. Electricity Reforms Act, 1999

(11)Before recommending any person, the Selection Committee shall satisfy itself that such person docs not have any financial or other interest as referred to in sub-section (6) which is likely to affect prejudicially his functions as a member.