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

State of Uttarakhand - Subsection

Section 6(11) in Uttarakhand Water Management and Regulatory Act, 2013

(11)Before recommending any person, the selection committee shall satisfy itself that such person does not have any financial or other interest as referred to in sub-section (6) which is likely to affect prejudicially his function as the Chairperson or a Member.