Section 15(1)(d) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

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Union of India - Subsection

Section 15(1)(d) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(d)has acquired such financial or other interest as is likely to affect pre-judicially his functions as the Chairperson or, as the case may be, a Member; or

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Union of India - Subsection

Section 15(1)(d) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016