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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Nagpur Province - Subsection

Section 31(1) in The City of Nagpur Corporation Act, 1948

(1)No Councillor shall vote or take part in the discussion of any matter before a meeting in which he has directly or indirectly by himself or his partner, any share or interest in any contract, grant or employment with, by or on behalf of, the Corporation.