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[Cites 0, Cited by 8] [Section 208(1)] [Section 208] [Entire Act]

State of Punjab - Subsection

Section 208(1)(g) in The Punjab Panchayati Raj Act, 1994

(g)is a whole-time salaried employee of any local authority, Statutory Corporation or Board or a Co-operative Society registered under the Punjab Co-operative Societies Act, 1961, or of the State Government or the Central Government ; or