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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Assam - Subsection

Section 82(2)(ii) in Gauhati Municipal Corporation Act, 1971

(ii)A member of a company of other body shall not by reason only of his membership, be treated as being so interested if he has no beneficial interest in any shares or stock of that company or other body.