Section 38(1)(b) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 1] [Section 38(1)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(1)(b) in The Gujarat Municipalities Act, 1963

(b)acts as a councillor in any matter-

(i)in which he has directly or indirectly, by himself or his partner, any such share or interest as is described in clause (i), (ii), (iii), (v) or (vii) of sub-section (3) of section 11, whatever may be the value of such share or interest, or

(ii)in which he is professionally interested on behalf of a principal or other person, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 38(1)(b) in The Gujarat Municipalities Act, 1963