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

State of Rajasthan - Subsection

Section 4(6) in Rajasthan Power Sector Reforms Act, 1999

(6)Before recommending any person for appointment as a Member, the selection committee shall satisfy itself that such person does not have any financial or other interest which is likely to affect prejudicially his functions as a Member.