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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of West Bengal - Subsection

Section 101(2)(ii) in The Calcutta Municipal Corporation Act, 1980

(ii)a member shall not, by reason of his membership of a Company or other body, be treated as having any pecuniary interest in such company or other body if he has no beneficial interest in any shares or stock of such company or other body.