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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(e) in The U.P. Go-Seva Ayog Adhiniyam, 1999

(e)is a Director or a Secretary or a member or other salaried officer of any corporate body or any cooperative society, which has any share or interest in any contract or employment with, by or on behalf of the Ayog; or