Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 75 in Telangana District Boards Act, 1955 75. Penalty for improper interest in contracts. - If, any member, officer or servant of a Board is directly or indirectly interested in any contract made with such Board, he shall be deemed to have committed an offence under section 168 of the Indian Penal Code.
