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[Cites 0, Cited by 1] [Section 167(1)] [Section 167] [Entire Act]

State of Karnataka - Subsection

Section 167(1)(h) in Karnataka Panchayat Raj Act, 1993

(h)if save as hereinafter provided, he has directly or indirectly any share or interest in any work done by order of the Zilla Panchayat or in any contract or employment with or under, or by, or on behalf of, the Zilla Panchayat [or if he is either directly or indirectly by himself or by his partner or agent or employee involved in obtaining or execution of any such work or contract on behalf of the Zilla Panchayat or of any contract for the supply of any goods and services to the Zilla Panchayat; or] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.]