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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(e) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

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