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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(d) in The Rajasthan Indian Medicine Act, 1953

(d)who is an employee of the Board or has directly or indirectly or by himself or a partner any share or interest in any contract with, by, or on behalf of the Board, unless in the latter case, Government remove the disqualification.