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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(e) in Delhi Co-Operative Tribunal Rules, 2006

(e)has, in the opinion of the Government, such financial or other interest, as is likely to affect prejudicially the discharge by him of his functions as a Chairman or as a member of the Tribunal, as the case may be; or