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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(1)(h) in The Himachal Pradesh Lokayukta Act, 2014

(h)any person who is or has been a director, manager, secretary or other officer of every other society or association of persons or trust (whether registered under any law for the time being in force or not), if in receipt of any donation from any foreign source under the Foreign Contribution (Regulation) Act, 2010 in excess of ten lakh rupees in a year or such higher amount as the Central Government may, by notification, specify.