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[Cites 0, Cited by 1] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(1) in The Punjab Panchayati Raj Act, 1994

(1)No Sarpanch or Panch of a Gram Panchayat shall take part in any case, suit or proceeding to which he or his employer, employee or partner in business or near relative is a party or in which any of them may be personally interested.