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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(f) in Kerala District Administration Act, 1979

(f)acquires any interest in any subsisting contract made with, or work being done for, the district council except as a share-holder (other than a director) in a company or except as permitted by rules made under this Act.