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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in Nagpur Improvement Trust Act, 1936

(2)A person associated with the Trust under sub-section (1) for any purpose shall have a right to take part in the discussions of the Trust relative to that purpose, but shall not have a right to vote at a meeting of the Trust, and shall not be a member of the Trust for any other purpose.