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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2)(c) in The Rajasthan Khadi and Village Industries Board Act, 1955

(c)a person shall not also be disqualified under clause (d) or (e) of sub-section (1) or be deemed to have any share of interest in any contract or employment with, by or on behalf of the Board by reason only of his being a shareholder of a company oi society having any such share or interest as is referred to in either of those two clauses: