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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1)(c) in The Rajasthan District Boards Act, 1954

(c)has knowingly acted as a member in a matter other than a matter referred to in clause (d) or clause (e) of proviso to section 33 in which he or a partner had, directly or indirectly a personal interest or in which he was professionally interested on behalf of a client, principal or other person, or