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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(e) in The United Provinces Indian Medicine Act, 1939

(e)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 cases [State Government] [Substituted by A.O. 1950.] remove the disqualification.