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[Cites 0, Cited by 0] [Section 173(8)] [Section 173] [Entire Act]

State of Karnataka - Subsection

Section 173(8)(f) in Karnataka Municipalities Act, 1964

(f)is a secretary or manager or other salaried officer of any body corporate which has any share or interest in any contract or employment with, by or on behalf of, the Improvement Board: