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[Cites 0, Cited by 1] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(f) in Andhra Pradesh Panchayat Raj Act, 1994

(f)employed as a [***] [Omitted by Section 5 of Act No. 5 of 1995.] manager or Secretary of any Company or Corporation (other than a co-operative society) in which not less than twenty-five per cent of the paid up share capital is held by the State Government;