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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(iii) in Nagpur Improvement Trust Act, 1936

(iii)he shall not take any other part in any proceeding at a meeting of the Trust or any committee relating to such area if the person residing at the meeting considers it inexpedient that he should do so.