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[Cites 0, Cited by 0] [Section 235(6)] [Section 235] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 235(6)(ii) in Arunachal Pradesh Municipal Act, 2007

(ii)"commercial employment" shall mean employment in any capacity under, or as agent of, a person engaged in any trading, or commercial, industrial, or financial business, in any public utility undertaking, and shall include employment as a director of a company or partner of a firm, and shall also include sitting up of practice, either independently or as a partner of a firm or as an adviser or a consultant.