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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(f) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(f)is a Director, Secretary, Manager or other officer of any company, which has any share or interest in any contract or employment with, by or, on behalf of the Corporation: