Section 15(1)(e) in The Rajasthan Urban Improvement Act, 1959

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State of Rajasthan - Subsection

Section 15(1)(e) in The Rajasthan Urban Improvement Act, 1959

(e)has knowingly acted as a Trustee in a matter other than a matter referred to in clause (c) of sub-section (2) 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

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State of Rajasthan - Subsection

Section 15(1)(e) in The Rajasthan Urban Improvement Act, 1959