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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(d) in The Rajasthan Indian Medicine Act, 1953

(d)obtains any employment under the Board or has without the previous sanction of the State Government acquired directly or indirectly by himself or by a partner any share or interest in any contract with, by or on behalf of the Board, the Board may remove him from membership: