Section 167(1)(g) in Karnataka Panchayat Raj Act, 1993

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State of Karnataka - Subsection

Section 167(1)(g) in Karnataka Panchayat Raj Act, 1993

(g)if he holds any office of profit under any local or other authority subject to the control of the Central Government, the State Government or the Government of any other State, other than such office as are declared by rules made under this Act not to disqualify the holder; or

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State of Karnataka - Subsection

Section 167(1)(g) in Karnataka Panchayat Raj Act, 1993