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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(b) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(b)any officer or servant of the Board acquires directly or indirectly by himself or his partner or agent any share or interest in any contract, by or on behalf of the Board, or in any employment under, by or on behalf of the Board, in contravention of Section 20,