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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 234(6) in Arunachal Pradesh Municipal Act, 2007

(6)Before recommending any person for appointment as a member, the Selection Committee shall satisfy itself that such person does not have any financial or other interest which is likely to affect prejudicially his function as a member.