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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in M.P. Panchayat Services (Conduct) Rules, 1998

(2)No Panchayat servant shall make, or permit any member of his family or any person acting on his behalf to make, any investment which is likely to embrass or influence him in discharge of his official duties.