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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Haryana - Subsection

Section 108(1)(c) in Haryana Panchayati Raj Act, 1994

(c)is contrary to the interests of the public or likely to cause, waste or damage of Samiti Fund or of property of a Panchayat Samiti; or