(2)A servant of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] who knowingly acquires or continues to have directly or indirectly by himself or his partner any share or interest in a contract with, by or on behalf of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] or, in any employment under, by or on behalf of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], otherwise than as a servant of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], shall be deemed to have committed an offence under section 168 of the Indian Penal Code.
