Section 6(1)(a) in The Jharkhand Area Autonomous Council Act, 1994

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1)(a) in The Jharkhand Area Autonomous Council Act, 1994

(a)he holds any office of profit under the Government of India, any State Government, local body and corporation, Board or Authority, Cooperative Society a company established under the Company Act, 1956 (Central Act 1 of 1956) in which more than 25 per cent has been contributed in the share capital by any Government or Governments, other than an office declared by the Legislature of the State by law not to disqualify its holder; or

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State of Jharkhand - Subsection

Section 6(1)(a) in The Jharkhand Area Autonomous Council Act, 1994