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[Cites 0, Cited by 2] [Section 91(1)] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(1)(f) in Kerala Municipality Act, 1994

(f)acquires any interest in any subsisting contract made with, or work being done for the Government or the Municipality concerned except as a shareholder (other than a director) in a company or expect as permitted by rules made under this Act [ or enters into the contract or work with the Municipality as a Convener of the beneficiary committee which undertake the project or work of that Municipality as per any rules made under this Act.] [Added by Third Amendment Act 33 of 2005, w.e.f 24-08-2005.]