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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(4)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(b)No member shall take any part in discussion, or vote on, any contract or arrangement entered into or to be entered into by or on behalf of the Authority if he is in anyway, whether directly or indirectly, concerned or interested in the contract or arrangement: