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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Tripura - Subsection

Section 58(1)(b) in Tripura Municipal Act, 1994

(b)he has, directly or indirectly by himself or by his partner or employer or any employee, any share or interest in an contract or employment with, by, or on behalf of, the Municipality; or