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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2)(i) in Gujarat Civil Services (Conduct) Rules, 1971

(i)purchase or bid either in person, or by agent or in his own name, or in the name of any other person, or jointly or in share with any other person for any property which may, under the provision of the Bombay Land Revenue Code, 1879, or of any other law for the time being in force, be sold by order of any revenue or judicial authority in the district in which such Government servant at the time employed.