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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Karnataka - Subsection

Section 128(1)(k) in Karnataka Panchayat Raj Act, 1993

(k)[] [Renumbered by Act 29 of 1997 w.e.f. 20.10.1997.] if he is employed as paid legal practitioner on behalf of the Taluk Panchayat or accepts an employment as legal practitioner against the Taluk Panchayat: