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[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

State of Uttarakhand - Subsection

Section 138(1)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)that he has acted as a member of the Gram Panchayat, Kshettra Panchayat and Zila Panchayat or member of any committee by voting or taking part in the discussion of any matter in which he has directly or indirectly, a personal interest or in which he is professionally interested on behalf of a client, principal or other person;