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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(1)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)holds any office of profit under a State Government or the Central Government or a local authority or controlled by any State Government or Central Government or any Board, bodies or corporation owned or controlled by any State Government or Central Government in which Aaganbadi Assistant, Attendance, Secretary of Cooperative Committee and salary paid employees and working employees on honorarium under the State and Central sponsored schemes shall be include;