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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1)(i) in The Himachal Pradesh Municipal Corporation Act, 1994

(i)if, save as hereinafter provided, he has directly or indirectly any share or interest in any work done by an order of a municipality, or in any contract or employment with, or under or by, or on behalf of the municipality ; or