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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(6)(a) in Jharkhand Panchayat Raj Act, 2001

(a)He has a share in a Joint Stock Company, he has any share or interest in any such organisation or cooperative society registered under the State's Society Registration Act in force for the time being which will enter into a contract with the Panchayat or which will be employed by or on behalf of the Panchayat; or