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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Meghalaya - Subsection

Section 29(2)(f) in Meghalaya Municipal Act, 1973

(f)if he has within the meaning of Section 55 knowingly acquired or continued to hold without the permission in writing of the State Government, directly or indirectly, or by a partner, any share of interest in any contract or employment with, by or on behalf of the Board, or