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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(8) in The U.P. Electricity Reforms Act, 1999

(8)Each member of the Commission shall before taking charge of the office divest himself or herself from the interest in the businesses mentioned in subsection (6) as a condition of his or her appointment.