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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)a person shall not be disqualified under clause (i) or (j) of that subsection by reason only of such person having a share or interest in any transaction of loan given, or grant made, by or on behalf of the Zilla Parishad such share or interest being acquired, while he holds the office of a Councillor, in accordance with the rules prescribed by the State Government;