Section 101(1)(h) in The Manipur Panchayati Raj Act, 1994

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State of Manipur - Subsection

Section 101(1)(h) in The Manipur Panchayati Raj Act, 1994

(h)if, save as hereinafter provided he has directly or indirectly any share or interest in any work done by order of the Gram Panachayat or the Zilla Parishad or in any contract or employment with, or under, or by, or on behalf of the Gram Panachayat or the Zilla Parishad; or

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State of Manipur - Subsection

Section 101(1)(h) in The Manipur Panchayati Raj Act, 1994