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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(2)(f) in Telangana Panchayat Raj Act, 2018

(f)employed as a Manager or Secretary of any Company or Corporation (other than a co-operative society) in which not less than twenty-five per cent of the paid up share capital is held by the State Government;