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State of Gujarat - Section

Section 26 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

26. General disqualification of members, officers, and servants.

- No person who has directly or indirectly by himself, or his partner or agent, any share or interest in any contract by or on behalf of the Board shall become or remain a member or officer or servant of the Board.