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

State of Uttar Pradesh - Subsection

Section 5(c) in The U.P. Panchayat Raj Act, 1947

(c)holds any office of profit under a State Government or the Central Government or a [local authority, other than a Gram Panchayat [***] [Substituted by U.P. Act No. 21 of 1998.]; or a Board, Body or Corporation owned or controlled by a State Government or the Central Government;]