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[Cites 0, Cited by 0] [Section 265(6)] [Section 265] [Entire Act]

State of Jharkhand - Subsection

Section 265(6)(ii) in Jharkhand Municipal Act, 2011

(ii)"Commercial employment" shall mean employment in any capacity under, or as agent of, a person engaged in any trading, or commercial, industrial, or financial business, in any public utility undertaking of the State Government or Central Government working in the territory of the Jharkhand, and shall include employment as a director of a company or partner of a firm, and shall also include setting up of practice, either independently or as a partner of a firm or as an adviser or a consultant.