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[Cites 0, Cited by 1] [Section 59(1)] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(1)(e) in The Coimbatore City Municipal Corporation Act, 1981

(e)subject to the proviso to clause (c) of sub-section (3) of section 58, acquires any interest directly or indirectly, by himself or his partner, in any subsisting contract made with, or work being done for, the corporation except as a shareholder (other than a director in a company);