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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(1)(i) in The Himachal Pradesh Panchayati Raj Act, 1994

(i)if, save as hereinafter provided, he has directly or indirectly any share or interest in any work done by an order of a Panchayat, or in any contractor employment with, or under, or by, or on behalf of, the Panchayat; or