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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(1)(h) in Telangana District Boards Act, 1955

(h)subject to the provisions of sub-section (2) has directly or indirectly by himself or his partner or if he belongs to a joint Hindu family, by any member of such family, any share or interest in any contract (except as a shareholder other than a Director in a company) or has employment with, by or on behalf of the board;