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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(e) in The Bayaluseeme Development Board Act, 1994.

(e)has directly or indirectly by himself or his partner any share or interest in any work done by the order of the Board or in any contract or employment with or under or by or on behalf of the Board; or