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[Cites 0, Cited by 0] [Section 8B(3)] [Section 8B] [Entire Act]

State of Assam - Subsection

Section 8B(3)(e) in Assam Town and Country Planning Act, 1959

(e)is a Director, or a Secretary, Manager or other salaried Officer of any incorporated company which has any share or interest in any contract or employment, with, by, or on behalf of the Authority.