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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(1)(iii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(iii)holding a debenture or being otherwise concerned in any loan raised by or on behalf of the Panchayat;