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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)votes or takes part as a member in the discussion of any matter in which he has directly or indirectly any such share or interest as is described in sub-clauses (i) or (ii) of clause (d) of the proviso to sub-section (1) of section 128, or