Section 18(2)(b) in M.P. Panchayat Services (Conduct) Rules, 1998

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State of Madhya Pradesh - Subsection

Section 18(2)(b) in M.P. Panchayat Services (Conduct) Rules, 1998

(b)which is transacted otherwise than through a regular or reputed dealer.

(ii)If a Panchayat Servant with his consent tacit or otherwise during the term of his employment, any member of his family :-