Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(e) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(e)save as provided in sub-section (1) of section 6, is a paid servant of the Committee or has any share or interest directly or indirectly in any contract for the supply of the goods to or for execution of any work, or the performance of any service, undertaken by the Committee in respect of the Sansthan Trust;