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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(2)No Court employee shall make or permit his/her wife/husband or dependent children to make any investments likely to embarrass or influence him/her in the discharge of his/her official duties.