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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(1)(c) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

(c)If he/she is interested either directly or indirectly in a subsisting lease of any property or a contract or any work being done for the institution or endowment or is in arrears of any dues exceeding five hundred rupees payable to such institution to which he is appointed.