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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Punjab - Subsection

Section 116(8) in The Punjab Panchayati Raj Act, 1994

(8)No member of a Panchayat Samiti shall vote on, or take part in the discussion on any question coming up for consideration at a meeting of the Panchayat Samiti or any Committee, if the question is one in which apart from its general application to the public he has any direct pecuniary interest.