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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(2)(c) in The Madurai City Municipal Corporation Act, 1971

(c)directly or indirectly, by himself or his partner, interested in a subsisting contract made with or any work being done for the corporation except as a shareholder (other than a director) in a company: