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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Haryana - Subsection

Section 60(6) in Haryana Municipal Corporation Act, 1994

(6)The Commissioner shall not be bound to answer a question if it asks for information which has been communicated to him in confidence or in the opinion of the Mayor it cannot be answered without prejudice to public interest or the interest of the Corporation.