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[Cites 0, Cited by 0] [Section 307] [Entire Act]

State of Himachal Pradesh - Subsection

Section 307(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)A person shall be disqualified for being appointed in the municipality if he has, directly or indirectly, by himself or by a partner or by any other person, any share or interest in any contract made with, or any work being done for the municipality, other than as an employee.