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[Cites 0, Cited by 0] [Section 585] [Entire Act]

State of Punjab - Subsection

Section 585(1) in The Punjab Municipal Act, 1999

(1)Any member who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done, for the Municipality, except as a shareholder (other than a Director) in an incorporated company or as a member of a cooperative society, shall be deemed to have committed the offence punishable under section 168 of the Indian Penal Code (Act 45 of 1860).