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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(e) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(e)has, directly or indirectly by himself or by any partner, employer or employee, any share or interest, whether pecuniary or of any other nature, in any contract or employment, with, by or on behalf of the Board; or