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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2)(i) in Haryana Municipal Corporation Act, 1994

(i)if he is interested in any subsisting contract made with, or any, work being done for the Corporation except as a share holder (other than a director) in an incorporated company or as a member of a co-operative society;