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[Cites 0, Cited by 0] [Section 158S(1)] [Section 158S] [Entire Act]

State of Himachal Pradesh - Subsection

Section 158S(1)(g) in The Himachal Pradesh Panchayati Raj Act, 1994

(g)fraudulently or without due authority as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.