Legal Document View

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
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(d) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the nominated member of State Advisory Board ; or