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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(b) in Nagpur Improvement Trust Act, 1936

(b)has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid, shall not vote or take any other part in any proceedings of the Trust or any committee relating to such matter.