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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Gujarat - Subsection

Section 71(1) in The Gujarat Municipalities Act, 1963

(1)Any person who has directly or indirectly, by himself or his partner, any share or interest in any contract with, by or on behalf of a municipality, or in any employment with, under, by or on behalf of a municipality, other than as a municipal officer or servant, shall be disqualified for being an officer or servant of such municipality.