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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Manipur - Subsection

Section 101(1)(g) in The Manipur Panchayati Raj Act, 1994

(g)if he holds any office of profit under any local or other authority subject to the control of the Central Government, the State Government or the Government of any other State, other than such offices as are declared by rules made under this Act not to disqualify the holder.