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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(i) in Karnataka Khadi and Village Industries Act, 1956

(i)his, or of the incorporated company or of a co-operative society of which he is a secretary, manager or other salaried officer, having a share or interest in any newspaper in which any advertisement relating to any affairs of the Board is inserted, or