Section 6(3)(e) in The Central Vigilance Commission Act, 2003

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Union of India - Subsection

Section 6(3)(e) in The Central Vigilance Commission Act, 2003

(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Central Vigilance Commissioner or a Vigilance Commissioner.

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Union of India - Subsection

Section 6(3)(e) in The Central Vigilance Commission Act, 2003