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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(3)(i) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(i)Giving full details regarding immoveable property inherited, owned, acquired or held by him/her on lease or mortgage either his/her name or in the name of his/her family or in the name of any other person.