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[Cites 0, Cited by 0] [Section 227(8)] [Section 227] [Entire Act]

State of Gujarat - Subsection

Section 227(8)(a) in The Gujarat Panchayats Act, 1993

(a)any obligation or liability incurred or default committed by such servant during the period of his service in a cadre in the panchayat service while acting or purporting to act in the discharge of his duties as such servant or