Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 13 in The Kaginele Development Authority Act, 2009

13. General disqualification for services under the Authority

No person who has directly or indirectly by himself or through his partner or through his agent, any share or interest in any contract, by or on behalf of the Authority he or in any employment under the Authority, other than as an officer or employee thereof, shall become or remain an officer or employee of the Authority.