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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1)(b) in The Rajasthan District Boards Act, 1954

(b)has within the meaning of section 33 knowingly acquired or continued to hold without permission in writing of the [Collector] [Substituted by Rajasthan Act No. 8 of 1962.] directly or indirectly or by a partner, any share or interest in any contract or employment with, by or on behalf of the Board, or