Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(e) in The Bureau of Indian Standards Rules, 2018

(e)has in the opinion of the Central Government such financial or other interest in the Bureau as is likely to affect pre-judicially the discharge by him of his functions as a member: