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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(1)No servant of a Panchayat Samiti or a Government servant whose services are placed at its disposal under section 35 shall, in any way, be concerned or interested in any bargain or contract made with the Panchayat Samiti for any of the purposes of this Act.