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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(d) in The U.P. Go-Seva Ayog Adhiniyam, 1999

(d)has directly or indirectly by himself or by any member of his family or by any partner, employer or employee acquired any interest whether pecuniary or of any other nature, in any contract or employment with, by or on behalf of, the Ayog; or