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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2)(e) in Kerala District Administration Act, 1979

(e)is interested in a subsisting contract made with, or any work being done for, the district council, except as a share-holder (other than a director) in a company or except as permitted by rules made under this Act.