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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(4)(b) in Gujarat State Disaster Management Act, 2003

(b)No member shall take any part in discussion, or vote on, any contract or arrangement entered into or to be entered into by or on behalf of the Authority if he is in any way, whether directly or indirectly, concerned or interested in the contract or arrangement: