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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(e) in The Orissa Water Supply and Sewerage Board Act, 1991

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