Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act] State of Maharashtra - Subsection Section 15(1)(e) in The Maharashtra Right to Public Services Act, 2015 (e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chief Commissioner or a Commissioner.