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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(14) in The Chennai Corporation Servants Conduct Rules, 1968

(14)The prohibition against lending and borrowing of money applied to all loans, credits, advances, supply of articles or accommodation at unduly low rates or for insufficient consideration and to sales of property for inordinately low prices.