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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(2) in Kerala Real Estate (Regulation and Development) Act, 2015

(2)Before appointing any person as Chairperson or Member, the Government shall satisfy itself that the person does not have any such financial or other interests, as is likely to affect prejudicially his functions as such Member.