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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Goa - Subsection

Section 55(4) in The Goa Panchayat Raj Act, 1994

(4)No member of a Panchayat shall vote on, or take part in the discussion of, any question coming up for consideration at a meeting of a Panchayat, if the question is one in which, apart from its general application to the public, he has any pecuniary interest, and if the person presiding has such an interest, he shall not preside over the meeting when such question comes up for consideration.