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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(f) in Tamil Nadu Khadi and Village Industries Board Rules, 1960

(f)has any financial interest in any subsisting contract with, or in any work being done for, the Board except as a shareholder (other than a Director or Managing Agent) in a company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956), provided that where he is a share holder, he will disclose to the Government, the nature and extent of shares held by him in such a company.