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[Cites 0, Cited by 3] [Section 30(1)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1)(g) in The Gujarat Panchayats Act, 1993

(g)has directly or indirectly, by himself or his partner, any share or interest in any work done, by order of the panchayat, or in any contract with, by or on behalf of, or employment with or under the panchayat : or