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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(2)(f) in Assam Municipal Act, 1956

(f)if he has, within the meaning of section 55 knowingly acquired or continued to hold without the permission in writing of the Chief Commissioner, directly or indirectly or by a partner, any share or interest in any contract or employment with, by, or on behalf of the Board, or