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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(e) in The Haryana State Legislature (Prevention of Disqualification) Act, 1974

(e)[ chairman, vice-chairman, president, vice-president, director or member, whether elected, nominated or appointed either by the Union Government or the State Government or any of its officers, of any statutory or non-statutory body, whether he is or is not, in receipt of any remuneration including compensatory allowance, during the performance of his duties;] [Substituted by Haryana Act No. 4 of 1981.]