Section 89(3)(c) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(3)(c) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(c)if he has-

(i)directly or indirectly, by himself or his partner, any share or interest in any contract or employment with, by or on behalf of the Market Committee, other than an interest in land held on a lease from the Market Committee, or is a Director, Secretary, Manager or other salaried officer of an incorporated company which has any such shares or interest; or

(ii)acted or is acting professionally in relation to any matter on behalf of any person having therein any such share or interest aforesaid.

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State of Madhya Pradesh - Subsection

Section 89(3)(c) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980