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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(d) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(d)obtains any employment under the Council or has without the previous sanction of the Government acquired directly or indirectly by himself or by a partner any share or interest in any contract made with, by, or on behalf of, the Council, the Council may declare his office to be vacant: