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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Punjab - Subsection

Section 62(2) in Panjab District Boards Act, 1883

(2)A person shall not, by reason of being a shareholder in, or a member of, any incorporated or registered company, be held to be interested, in any contract entered into between the company and a board or committee; but he shall not take part in any proceedings of the board or committee relating to any such contract.