Section 6(3) in Arunachal Pradesh Housing Board Act, 2014
(3)A person shall not be disqualified under clause (d) or clause (e) of sub-section (2) or be deemed to have any share or interest in any contract or employment within the meaning of the said clause, by reason only of his or the incorporated company of which he is a Director, Secretary, Manager or other salaried officer, having a share or interest in any newspaper in which any advertisement relating to the affairs of the Board is inserted.
