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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in The U.P. Government Servant's Conduct Rules, 1956

(1)No Government servant shall speculate in any investment.Explanation. - (1) The habitual purchase or sale of securities of a notoriously fluctuating value shall be deemed to be a speculation in investment within the meaning of this rule.