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State of Karnataka - Section

Section 13 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

13. General disqualification for services under the Authority.-

No person who has directly or indirectly by himself or through his partner or through his agent, any share or interest in anycontract, by or on behalf of the Authority or in any employment under, by or on behalf of the Authority, otherwise than as an officer or employee thereof, shall become or remain an officer or employee ofthe Authority.