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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1)(h) in The Gujarat Panchayats Act, 1993

(h)has directly or indirectly, by himself or, his partner any share or interest in any transaction of loan of money advanced to or borrowed from any officer or servant of any panchayat; or