Section 13(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

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State of Uttar Pradesh - Subsection

Section 13(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

(b)has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid, shall not, notwithstanding anything contained in the provision to section 4, vote or take part in any proceedings of the Board, Avas Samiti or Committee relating to such matter.

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State of Uttar Pradesh - Subsection

Section 13(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965