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[Cites 0, Cited by 1] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Any person who has, directly or indirectly, by himself or his partner, any share or interest in any contract with, by, or on behalf of the Corporation, or in any employment with, by, or on behalf of the Corporation, other than as a municipal officer or servant, shall be disqualified for being a municipal officer or servant.