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[Cites 0, Cited by 0] [Section 26J(1)] [Section 26J] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26J(1)(b) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(b)has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid, shall not, notwithstanding anything contained in the proviso to section 26-C, vote or take part in any proceeding of the Board or Committee relating to such matter.