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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(e) in The Darbhanga Improvement Act, 1934

(e)if he has knowingly acquired or continued to hold without the permission in writing of the [State] [Substituted by the Adaptation of Laws Order.] Government directly or indirectly or by a partner any share or interest in any contract or employment with, by or on behalf of the Trust; or