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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(2)(b) in The Gurugram Metropolitan Development Authority Act, 2017

(b)the form and manner, in which the Chief Executive Officer, officers of the Authority and members of the Residents Advisory Council shall make a declaration, as soon as may be after their appointment and every year thereafter, on the extent of their interest under section 14;